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Gautam Jain vs Roopchand Joshi
2025 Latest Caselaw 1772 Chatt

Citation : 2025 Latest Caselaw 1772 Chatt
Judgement Date : 5 February, 2025

Chattisgarh High Court

Gautam Jain vs Roopchand Joshi on 5 February, 2025

Author: Narendra Kumar Vyas
Bench: Narendra Kumar Vyas
                                                                                    Page 1 of 2




                                                                                2025:CGHC:6444



                                                                                         NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                              CRMP No. 358 of 2025

                      1 - Gautam Jain S/o Shitalchand Jain Aged About 35 Years R/o
                      Bakhshi Marg, Ward No. 8, Khairagarh, Tahsil Khairagarh, District
                      Rajnandgaon Now District Khairagarh Chhuikhadan Gandai,
                      Chhattisgarh (Complainant)
                                                                         ... Petitioner

                                                       versus

                      1 - Roopchand Joshi S/o Dharamdas Joshi Aged About 41 Years R/o
                      Village Dokrabhatha, Post Dokrabhatha Tahsil Khairagarh District
                      Rajnandgaon, Now District Khairagarh Chhuikhadan Gandai,
                      Chhattisgarh (Accused)
                                                                      ---- Respondent

For Petitioner : Mr. Siddharth Pandey, Advocate

Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 05.02.2025

1. The present Cr.M.P. has been preferred by the petitioner seeking leave to appeal against the judgment dated 13.12.2024 KISHORE KUMAR passed by the JMFC Khairagarh in Complaint Case No. 855/2022. DESHMUKH

2. On due consideration, leave to appeal is granted. Accordingly,

the present Cr.M.P. stands allowed.

3. Registry is directed to register the present Cr.M.P. as acquittal appeal.

4. Let notice be issued to the Respondent on payment of process fee as per rules after registration of acquittal appeal.

5. The matter be listed for further consideration on 25th April, 2025.

Sd/-

(Narendra Kumar Vyas) Judge Deshmukh

 
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