State Of Chhattisgarh vs Premprakash Dubey
2024 Latest Caselaw 105 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Premprakash Dubey on 21 June, 2024

       Neutral Citation
       2024:CGHC:20944




                                        1



                                                                           NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR
                              CRMP No. 638 of 2018
       State Of Chhattisgarh Through- Police Station Nawagarh, District- Janjgir-
       Champa, Chhattisgarh., District : Janjgir-Champa, Chhattisgarh
                                                                    ---- Petitioner
                                     Versus
       Premprakash Dubey S/o Late Harchand Prasad Dubey Aged About 38
       Years R/o- Village Bhavreli, Police Station Saragaon, Presently Residing At
       Village Nawagarh, Police Station Nawagarh, District- Janjgir-Champa,
       Chhattisgarh., District : Janjgir-Champa, Chhattisgarh
                                                                 ---- Respondent

For State : Mr. Ajit Singh, Government Advocate For Respondent : None

Hon'ble Shri Arvind Kumar Verma, Judge Order on Board

21/06/2024

1. The present petition has been iled under Section 378(3) of Cr.P.C. for grant of Special Leave to Appeal.

2. Heard on admission.

3. Petition being arguable is admitted for hearing.

4. Perused the impugned judgment and gone through the other materials available on record.

5. On due consideration, I ind it appropriate to allow the application and grant the leave.

6. Registry is directed to register the present Cr.M.P. as regular Acquittal Appeal and issue bailable warrant for a sum of Rs. 5000/- against the respondent by registered mode through concerned Superintendent of Police for his appearance before this Court on 20th August, 2024.

7. In view of the above, the present Cr.M.P. stands disposed of.

8. List this case on 20th August, 2024.

SD/-

(Arvind Kumar Verma) Judge Madhurima