Smt. Mohini Dewangan vs Harish Yadav
2024 Latest Caselaw 146 Chatt

Chattisgarh High Court

Smt. Mohini Dewangan vs Harish Yadav on 24 June, 2024

        Neutral Citation
        2024:CGHC:21096




                                         1



                                                                         NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                               CRMP No. 1381 of 2020
        Smt. Mohini Dewangan W/o Kanhaiya Dewangan, Aged About 45 Years
        Prop. N.K. Marketing Mukhya Dukan Bathena Ward, Raipur Road,
        Dhamtari, Tahsil And District Dhamtari Chhattisgarh.
                                                                 ---- Petitioner
                                      Versus
        Harish Yadav S/o Jeevrakhanlal Yadav, Prop. Kanha Krishi Kendra,
        Umradah, Post Umradah, Police Station Tahsil And District Balod
        Chhattisgarh.
                                                               ---- Respondent

For Petitioner : Mr. Anil Gulati, Advocate

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

24/06/2024

1. The present petition has been iled under Section 378(4) 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 after registration as Acquittal Appeal, issue notice to the respondent on payment of P.F., as per rules.

7. Notice be made returnable within 6 weeks.

8. List this case after service of notice upon the respondent.

Sd/-

(Arvind Kumar Verma) Judge Madhurima