Prakash Mishra vs Abhinav Pathak
2025 Latest Caselaw 2007 Chatt

Chattisgarh High Court

Prakash Mishra vs Abhinav Pathak on 19 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                            1




                                                                            2025:CGHC:8561
                                                                                           NAFR
                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   CRMP No. 448 of 2025

                      1 - Prakash Mishra S/o Shri L.N. Mishra Aged About 42 Years R/o Sipat
                      Road, Near Shriram Aata Chakki, P.S.- Sarkanda, District Bilaspur,
                      Chhattisgarh. (Complainant)
                                                                            ... Petitioner(s)
                                                      versus

                      1 - Abhinav Pathak S/o Shri M. Pathak Aged About 50 Years R/o Sipat
                      Chowk, Sarkanda, P.S. Sarkanda, District Bilaspur, Chhattisgarh.
                                                                                   ... Respondent

For Petitioner : Mr. Sunil Sahu, Advocate.

For Respondent : None.

Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 19.02.2025

1. Heard on application for condonation of delay in filing the application

for leave to appeal.

2. On due consideration and for the reason mentioned in the application,

the same is allowed and delay in filing the application for leave to

appeal is hereby condoned.

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

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

4. Heard on admission.

5. The petition being arguable is admitted for hearing.

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

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

ARUN KUMAR DEWANGAN

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

petitioner, is granted.

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

"Acquittal Appeal".

9. 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.

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

11. List the acquittal appeal on 30th April, 2025 for final disposal in motion

hearing list.

Sd/-

(Narendra Kumar Vyas) Judge

Arun