Roshan Kumar vs Bava Sujanjan Diwakar
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Chattisgarh High Court

Roshan Kumar vs Bava Sujanjan Diwakar on 20 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                                   Page 1 of 2




                                                                             2025:CGHC:8824


                                                                                        NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                             CRMP No. 3152 of 2024

                      1 - Roshan Kumar S/o Ramiya Aged About 31 Years R/o Gram Bija,
                      Thana Kunda District Kabirdham, Chhattisgarh. --- At Present Sonkar
                      City Mungeli, Tahsil And District Mungeli, Chhattisgarh.
                                                                               ... Petitioner

                                                       versus

                      1 - Bava Sujanjan Diwakar S/o Ratiram Diwakar, Aged About 35 Years
                      R/o Gram - Chuchrungpur, Thana - Fasterpur, District Mungeli,
                      Chhattisgarh.
                                                                         ---- Respondent

For Petitioner : Ms. Ankita Shukla, Advocate

Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 20.02.2025

1. On due consideration, I.A. No. 1/2024 application for condonation of delay in filing the Leave to Appeal is allowed and the delay is condoned.

Digitally

KISHORE signed by KISHORE KUMAR

2. Heard on admission.

KUMAR    DESHMUKH
DESHMUKH Date:
         2025.02.21
         10:53:03
         +0530

3. The present Cr.M.P. has been preferred by the petitioner seeking leave to appeal against the judgment dated 29.01.2024 passed by the JMFC Mungeli in Complaint Case No. 541/2021.

4. On due consideration, leave to appeal is granted. Accordingly, the present Cr.M.P. stands allowed.

5. Registry is directed to register the present Cr.M.P. as acquittal appeal.

6. Let notice be issued to the Respondent on payment of process fee by ordinary and registered mode after registration of acquittal appeal.

7. The matter be listed for further consideration on 29th April, 2025.

Sd/-

(Narendra Kumar Vyas) Judge Deshmukh