Union Of India vs Vikas Kumar
2024 Latest Caselaw 150 Chatt

Chattisgarh High Court

Union Of India vs Vikas Kumar on 24 June, 2024

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                                                                           NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                               CRMP No. 964 of 2021
        Union Of India, Railway Protection Force Dantewada, District South Baster
        Dantewada Chhattisgarh., District : Dantewada, Chhattisgarh
                                                                    ---- Petitioner
                                      Versus
   1. Vikas Kumar S/o Upendra Singh Aged About 34 Years, R/o House No 01 03
      B, Railway Colony, Kaklur Police Station Kodenar, District Baster,
      Chhattisgarh., District : Bastar(Jagdalpur), Chhattisgarh
   2. Dhirendra Kumar S/o Late Ramdatt Ram Aged About 34 Years, R/o House
      No 02 02 A , Railway Colony, Kaklur Police Station Kodenar, District Baster
      Chhattisgarh.
                                                                ---- Respondents

For Petitioner : Mr. Tushar Dhar Diwan, 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 respondents 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 respondents.

Sd/-

(Arvind Kumar Verma) Judge Madhurima