Chhattisgarh State Power Distribution ... vs Avinash Agrawal
2024 Latest Caselaw 149 Chatt

Chattisgarh High Court

Chhattisgarh State Power Distribution ... vs Avinash Agrawal on 24 June, 2024

        Neutral Citation
        2024:CGHC:21095




                                        1



                                                                          NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                               CRMP No. 649 of 2018
        Chhattisgarh State Power Distribution Co. Ltd Through O I C C. M. Bajpei,
        Aged About S/o Shri G. P. Bajpei, Executive Engineer, City Dn. Ii, Cspdcl
        Bilaspur Chhattisgarh, District : Bilaspur, Chhattisgarh
                                                                   ---- Petitioner
                                     Versus
        Avinash Agrawal S/o Laxminarayan Agrawal Aged About 35 Years Bharti
        Nagar, Street Next To Aayakar Bhavan, Gol Bazaar, P. S. Civil Lines,
        Bilaspur, Chhattisgarh, District : Bilaspur, Chhattisgarh
                                                                 ---- Respondent

For Petitioner : Mr. Raja Sharma, 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