Chetan Das Sahu vs Narottam Kumar Sahu
2025 Latest Caselaw 1774 Chatt

Chattisgarh High Court

Chetan Das Sahu vs Narottam Kumar Sahu on 5 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

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                                                                             2025:CGHC:6445

                                                                                         NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                               CRMP No. 306 of 2025

                      1 - Chetan Das Sahu S/o Deliram Sahu Aged About 41 Years R/o
                      Village And Post- Bholapur, Tahsil- Chhuriya, Distt- Rajnandgaon
                      (C.G.)
                                                                    ... Petitioner
                                                  versus

                      1 - Narottam Kumar Sahu S/o Chaitram Sahu Aged About 35 Years R/o
                      Seonikhurd, Tahsil- Dongargaon, Distt.- Rajnandgaon C.G. Presently
                      Residing Village- Bodela, Post- Tumdibod, Tahsil- Dongargaon, Distt.-
                      Rajnandgaon C.G.
                                                                              ---- Respondent

For Petitioner : Ms. Priyanka Rai, 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 20.11.2024 passed by the JMFC Rajnandgaon in Complaint Case No. 12/2023. KISHORE KUMAR DESHMUKH

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

11:14:55 +0530 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