Bhagwat Prasad Dahire vs Ravi Chandrakar
2025 Latest Caselaw 3775 Chatt

Chattisgarh High Court

Bhagwat Prasad Dahire vs Ravi Chandrakar on 28 August, 2025

                                        1

                                           Digitally signed
                                           by SHUBHAM
                               SHUBHAM     SINGH
                               SINGH       RAGHUVANSHI
                               RAGHUVANSHI Date:
                                           2025.08.29
                                           10:34:47 +0530




                                                                     NAFR

         HIGH COURT OF CHHATTISGARH AT BILASPUR



                       ACQA No. 900 of 2024


Bhagwat Prasad Dahire S/o Khorbahra Aged About 52 Years R/o
Ghogharapara, Tehsil- Pandariya, District Kabirdham, Chhattisgarh
                                                              ... Appellant


                                  versus


Ravi Chandrakar S/o Mohan Chandrakar Aged About 36 Years
Resident- Mainpura, Pandariya P.S. And Tehsil- Pandariya, District
Kabirdham, Chhattisgarh.
                                                              ... Respondent

For Appellant : Mr. Azad Siddiqui, Advocate For Respondent : Mr. R.L. Rajak, 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 24.01.2024 passed by learned Judicial Magistrate First Class, Pandariya, District Kabirdham (C.G.) in Complaint Case No.161/2021 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