Sundar Lal Lahre vs Vijay
2024 Latest Caselaw 151 Chatt

Chattisgarh High Court

Sundar Lal Lahre vs Vijay on 24 June, 2024

        Neutral Citation
        2024:CGHC:21097




                                         1



                                                                          NAFR
                HIGH COURT OF CHHATTISGARH, BILASPUR
                               CRMP No. 1396 of 2022
        Sundar Lal Lahre S/o Late Shri D. R. Lahre Aged About 69 Years R/o Near
        Satnam Bhawan, Veer Shivaji Ward No. 07, Khamtarai, Tahsil And District -
        Raipur, Chhattisgarh.
                                                                   ---- Petitioner
                                      Versus
        Vijay S/o Shri Banshilal Maheshwari Aged About 45 Years R/o Shri Kunj
        Banshilal Sundarlal, Near Vijay Maheshwari Dharam Kiraya Bhandar Gali,
        Sector - 01, Shivnand Nagar, Khamtarai, Tahsil And District - Raipur,
        Chhattisgarh.
                                                                 ---- Respondent

For Petitioner : Mr. Luvkush Kumar Sahu, 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