Narmada Prasad Kurre vs Dileram
2025 Latest Caselaw 1799 Chatt

Chattisgarh High Court

Narmada Prasad Kurre vs Dileram on 6 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                              2025:CGHC:6749


                                                                                           NAFR
                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRMP No. 253 of 2025

                      1 - Narmada Prasad Kurre S/o Late Atmaram Kurre Aged About 56 Years R/o
                      Dongri (Kathapalli), Tehsil And Police Station Baloda, District- Janjgir-
                      Champa, C.G.
                                                                              ... Petitioner(s)

                                                          versus

                      1 - Dileram S/o Late Meghuram Bharadwaj R/o Village Achanakpur, Tehsil
                      And Police Station Baloda, Dist- Janjgir-Champa, Currently Residing At
                      Ramnagar Para, S.E.C.L., Ward No. 27, Korba, Dist.- Korba, (C.G.)
                                                                                  ... Respondent

For Petitioner : Mr. Pankaj Singh, Advocate.

For Respondent : None.

Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 06.02.2025

1. This Cr.M.P. has been preferred under Section 419 (4) of the Bharatiya

Nagarik Suraksha Sanhita, 2023 for grant of leave to appeal.

2. Heard on admission.

3. The petition being arguable is admitted for hearing.

4. I have heard learned counsel for the petitioner and perused the

judgment passed by the trial Court as well as related documents.

5. On due consideration, leave as prayed for by the counsel for the

petitioner, is granted.

6. Registry is directed to register the present Cr.M.P. under the head of

"Acquittal Appeal".

ARUN KUMAR DEWANGAN

7. After registration of acquittal appeal, issue notice to respondent by

ordinary course as well as by registered mode within two weeks.

Process fee be paid within two weeks.

8. In view of the above, the present Cr.M.P. stands disposed of.

9. List the acquittal appeal on 28th April, 2025 for final disposal in motion

hearing list.

Sd/-

(Narendra Kumar Vyas) Judge

Arun