State Of Chhattisgarh vs Arial Ekka
2025 Latest Caselaw 2011 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Arial Ekka on 19 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                            1




                                                                            2025:CGHC:8557
                                                                                           NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRMP No. 370 of 2025

                      1 - State of Chhattisgarh Through - Station House Officer, P/s. Mahila Thana,
                      Ambikapur, District - Surguja (C.G.)
                                                                                    ... Petitioner(s)
                                                          versus

                      1 - Arial Ekka S/o Late Ebertus Ekka Aged About 33 Years R/o Village
                      Manora Chowki, Manora, Thana- Jashpur, Present Address, Kanya Parisar,
                      Q.No. G-05, Ambikapur, District - Surguja (C.G.)
                                                                             ... Respondent

For Petitioner/State : Mr. Sanjeev Kumar Pandey, Dy. A.G.

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 of acquittal

appeal.

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

the same is allowed and delay in filing the acquittal appeal is hereby

condoned.

3. This Cr.M.P. has been preferred under Section 419 (3) 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, let a bailable warrant for a sum of

Rs. 10,000/- be issued against the respondent through concerned

Superintendent of Police for his appearance before this Court on 29th

April, 2025.

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

11. List the acquittal appeal on 29th April, 2025 for final disposal in motion

hearing list.

Sd/-

(Narendra Kumar Vyas) Judge

Arun