Samant Agrawal vs Uday Krishna Ratre
2025 Latest Caselaw 2016 Chatt

Chattisgarh High Court

Samant Agrawal vs Uday Krishna Ratre on 19 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                            2025:CGHC:8555
                                                                                           NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRMP No. 616 of 2025

                      1 - Samant Agrawal S/o Late Ashok Kumar Agrawal Aged About 40 Years R/o
                      Dipupara R.No. 464, Besaide Shive Mandir Vidya Nagar, Police Line
                      Tarbahar, Bilaspur, District - Bilaspur (C.G.).
                                                                              ... Petitioner(s)
                                                            versus

                      1 - Uday Krishna Ratre S/o Bhuwanlal Ratre Aged About 30 Years S/o
                      Bhuwanlal Ratre R/o Infront Of Balmukund School, Gali No. 01 Talapara,
                      P.S,. Civil Line Bilaspur, District - Bilaspur (C.G.).
                                                                             ... Respondent

For Petitioner : Mr. Rakshit Tiwari, Advocate.

For Respondent : None.

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

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 29th April, 2025 for final disposal in motion

hearing list.

Sd/-

(Narendra Kumar Vyas) Judge

Arun