State Of Chhattisgarh vs Dr. R.U. Khan @ Dr. Rafiqullah Khan
2025 Latest Caselaw 1627 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Dr. R.U. Khan @ Dr. Rafiqullah Khan on 8 August, 2025

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          Digitally signed
          by PRAKASH
                                                                                    2025:CGHC:39925
PRAKASH KUMAR
        Date:
KUMAR   2025.08.08
          17:43:45
          +0530

                                                                                                    NAFR

                                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                         ACQA No. 112 of 2012
                             State of Chhattisgarh Through Police Station AJAK, District Rajnandgaon,
                             C.G.
                                                                                                 ... Appellant
                                                                   versus
                             Dr. R.U. Khan @ Dr. Rafiqullah Khan S/o Azizullah Khan, Aged About 52
                             Years R/o Dhaar Road Manwar, District Dhaar M.P.
                             Presently R/o Quarter No. F-1, Veterinary College Campus, Anjora, PS
                             Pulgaon, Distt. Durg, Chhattisgarh,
                                                                                            ... Respondent

For State/Appellant : Mr. Deepak Kumar Singh, Panel Lawyer For Respondent : None

Hon'ble Shri Justice Radhakishan Agrawal Order on Board 08.08.2025

1. This appeal has been filed by the State/Appellant against the judgment

dated 05.09.2011 passed by the Special Judge, Rajnandgaon, (C.G.) in

Special Case No. 46/2010 wherein the accused/ Dr. R.U. Khan @

Rafiqullah Khan (respondent herein) has been acquitted from the

offence punishable under Section 3(1)(x) of the Scheduled Castes and

the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

2. Learned State Counsel submits that the complainant Dr. Sunil Kumar

Bhandekar had also preferred an appeal i.e. ACQA No.135/2011

against the impugned judgment dated 05.09.2011, wherein the State of

Chhattisgarh was also made party being arrayed as respondent No.1,

and the said acquittal appeal has already been dismissed on merits on

14.12.2021 by the Co-ordinate Bench of this Court.

3. In view of the above, the present acquittal appeal filed by the State of

Chhattisgarh against the same impugned judgment dated 05.09.2011,

is not maintainable.

4. Accordingly, the present acquittal appeal stands disposed of.

Sd/-

(Radhakishan Agrawal) Judge

Prakash