Ramavtar Sahu vs Sobharam Sahu
2025 Latest Caselaw 3764 Chatt

Chattisgarh High Court

Ramavtar Sahu vs Sobharam Sahu on 28 August, 2025

                                        1

                                           Digitally signed
                                           by SHUBHAM
                               SHUBHAM     SINGH
                               SINGH       RAGHUVANSHI
                               RAGHUVANSHI Date:
                                           2025.08.29
                                           10:34:46 +0530




                                                                      NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR



                         ACQA No. 191 of 2024


Ramavtar Sahu S/o Fudook Ram Sahu, Aged About 47 Years R/o
Borigarka, P.O. Pauwara, P.S. Utai, District- Durg (C.G.)
                                                               ... Appellant


                                  versus


Sobharam Sahu S/o Ishwari Prasad Sahu, Aged About 34 Years R/o
Morid, P.S. Utai, District Durg (C.G.)
                                                              ... Respondent

For Appellant : Mr. G.P. Mathur, Advocate on behalf of Mr. Ajay Shrivastava, Advocate For Respondent : Mr. Aman Tamrakar, Advocate

Hon'ble Shri Justice Sanjay Kumar Jaiswal

Judgment on Board 28.08.2025

1. This acquittal appeal U/s 378(4) of Cr.P.C. has been filed against the judgment dated 26.06.2023 passed by learned Judicial Magistrate First Class, Durg (C.G.) in Criminal Case RCC No.6743/2016 whereby, respondent/accused was acquitted of the charge under Section 138 of the Negotiable Instruments Act, 1881.

2. At the outset, learned counsel for the appellant submits that recently in the judgment dated 08.04.2025 rendered by the Hon'ble Supreme Court in the matter of Celestium Financial vs. A. Gnanasekaran Etc., 2025 INSC 804, right to file appeal under proviso to Section 372 Cr.P.C. was discussed and it was held that the victim shall have a right to prefer an appeal against any order passed by the Court acquitting the accused and such appeal shall lie to the Court to which an appeal ordinarily lies against the order of conviction of such Court. Learned counsel submits that the case may be disposed of reserving liberty so as to avail the said remedy.

3. In view of the aforesaid submission and considering the law declared in the matter of Celestium Financial (supra), this Appeal stands disposed of reserving liberty in favour of the appellant to file an appeal within a period of 60 days from this order before the appropriate Court, in accordance with law. It is further made clear that if such an appeal is filed before the concerned Court within the time given by this Court, it would not insist upon the limitation while deciding the same and will proceed to decide the same in accordance with law.

4. Registry shall return the certified copy of the impugned judgment/order and relevant documents to counsel for the appellant after retaining the photocopy of the same.

5. Registry shall send back the record to the concerned Court.

Sd/-

(Sanjay Kumar Jaiswal) Judge Shubham