Nemnath Yogi vs Yashwant Chandravanshi
2025 Latest Caselaw 1601 Chatt

Chattisgarh High Court

Nemnath Yogi vs Yashwant Chandravanshi on 7 August, 2025

                                                          1




                                                                        2025:CGHC:39483
                                                                                     NAFR

                             HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               CRMP No. 579 of 2021

                   Nemnath Yogi S/o Motinath Yogi Aged About 38 Years R/o Vill. Mohgaon,
                   Police Station Pipariya, Tahsil Kawardha, District Kabirdham, Chhattisgarh.

                                                                                 ... Petitioner

                                                       versus

                   Yashwant Chandravanshi S/o Kisunram Chandravanshi Aged About 30 Years
SUNITA             R/o Paliguda, Police Station Pipariya, Tahsil Kawardha, District Kabirdham,
GOSWAMI            Chhattisgarh.

                                                                               ... Respondent

For Petitioner : Mr. Aadarsh Rajput, Advocate.

18:06:46 +0530 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 19.03.2021 passed by the

Judicial Magistrate First Class, Kawardha, District Kabirdham

(Kawardha) (C.G.) in Criminal Case No.948/2017, 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 in the above referred matter, 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