Dilip Patel vs Vijendra Shukla
2025 Latest Caselaw 1600 Chatt

Chattisgarh High Court

Dilip Patel vs Vijendra Shukla on 7 August, 2025

                                                         1




                                                                        2025:CGHC:39482
                                                                                        NAFR

                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              CRMP No. 2209 of 2023

                   Dilip Patel S/o Rambhai Patel, Aged About Years, Proprietor-Jyoti Hardware
                   And Plywood, In Front Of Narayani Hospital, Mungeli Road, Bilaspur, Police
                   Station - Civil Line, Tahsil And District Bilaspur, Chhattisgarh.

                                                                                  ... Petitioner

                                                      versus

SUNITA             Vijendra Shukla S/o , Aged About - Years, R/o M.I.G. 79, Deendayal Colony,
GOSWAMI            Mangla, Bilaspur, Police Station - Civil Line, Tahsil And District- Bilaspur,
                   Chhattisgarh.
Digitally signed
by SUNITA
GOSWAMI
                                                                             ... Respondent

Date:

2025.08.07 18:06:46 +0530 For Petitioner : Mr. Vishwanath Prasad Shriwas, Advocate.

For Respondent : None.

SB: Hon'ble Shri Justice Sanjay S. Agrawal

Order on Board

07.08.2025

1) During the pendency of this petition, the petitioner has prayed for

withdrawal of this petition with liberty to question the legality and

propriety of the impugned judgment dated 20.04.2023 passed by the

Judicial Magistrate First Class, Bilha, District Bilaspur (C.G.) in

Complaint Case No.110/2021, before the learned Sessions Court

under Section 372 of Cr.P.C., in view of principles laid down by

Hon'ble Supreme Court in the matter of M/s Celestium Financial

vs. A. Gnanasekaran Etc., reported in 2025 INSC 804.

2) Having considered the aforesaid submissions of the counsel

appearing for the petitioner in the light of the aforesaid principles

laid down by the Supreme Court, the instant petition stands

disposed of with a direction that, if the petitioner questions the

impugned judgment of acquittal in appeal within a period of 30 days

from today, the concerned Sessions Judge would not insist upon

the limitation while deciding the same and will proceed to decide

the appeal, in accordance with law.

3) Registry shall return the certified copy of the impugned judgment

and relevant documents to counsel for the petitioner after obtaining

the photocopy of the same and, shall remit the record to the

concerned Court forthwith.

4) Accordingly, the petition is disposed of.

Sd/-

(Sanjay S. Agrawal) JUDGE

sunita