The State Of Chhattisgarh vs P. Vekatvina
2025 Latest Caselaw 1133 Chatt

Chattisgarh High Court

The State Of Chhattisgarh vs P. Vekatvina on 6 August, 2025

                                                                     1




                                                                                          2025:CGHC:39099
                                                                                                             NAFR

                                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                       CRMP No. 1333 of 2021

                   The State Of Chhattisgarh Through Police Station Tarbahar, District Bilaspur
                   (CG)

SUNITA
                                                                                                        ... Petitioner
GOSWAMI
                                                                 versus
Digitally signed
by SUNITA
GOSWAMI
                   1 - P. Vekatvina S/o P. Narsimha Aged About 34 Years,
Date: 2025.08.07
10:38:39 +0530
                   2 - P. Narsimha S/o .P. Alaiyya Aged About 61 Years,

                   3 - P. Vijya W/o P. Narsimha Aged About 53 Years,

                   4 - P. Chetan Vina S/o P. Narsimha Aged About 32 Years,

                   5 - P. Kalyan Vina S/o P. Narsimha Aged About 31 Years

                   All R/o Quarter No. C/2/137 Century Colony, Ratanpur, Pedapalli,
                   Karimnagar, Telangana.

                                                                                                 ---- Respondents
                   _____________________________________________________________
                   For Petitioner/State                             :Shri Ruhul Ameen, Panel Lawyer
                   -------------------------------------------------------------------------------------------------------

Single Bench:Hon'ble Shri Justice Sanjay S. Agrawal

Order On Board 06.08.2025

1. Heard on admission.

2. This petition has been filed under Section 378(3) of the Code of

Criminal Procedure, 1973 for grant of leave to appeal against the judgment of

acquittal dated 29.06.2021, passed by the Second Additional Sessions

Judge, Bilaspur in S.T.No.69/2018, whereby, the respondents have been

acquitted with regard to the offence punishable under Section 306 read with

Section 34 of IPC.

3. On due consideration, the petition is allowed and Leave as prayed for

is granted.

4. Let this CRMP be registered as regular 'Acquittal Appeal'.

5. Record of the trial Court be called for and the matter be listed

immediately thereafter.

6. In view of above, the CRMP stands disposed of.

Sd/-

(Sanjay S. Agrawal) JUDGE sunita