Dinesh Banjare vs Bhagirathi Sahu
2025 Latest Caselaw 2037 Chatt

Chattisgarh High Court

Dinesh Banjare vs Bhagirathi Sahu on 20 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                                    Page 1 of 2




                                                                                2025:CGHC:8826



                                                                                         NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                              CRMP No. 520 of 2025

                      1 - Dinesh Banjare S/o Basant Banjare Aged About 47 Years R/o
                      Village And Post- Kunra, P.S- Nandghat, District Bemetara,
                      Chhattisgarh. (Complainant)
                                                                       ... Petitioner

                                                       versus

                      1 - Bhagirathi Sahu S/o Late Hetram Sahu Aged About 54 Years R/o
                      Village Aaramshahi, Post- Ghursena, P.S. Nandghat, Tehsil-
                      Nawagarh, District Bemetara, Chhattisgarh. (Accused)
                                                                           ---- Respondent

For Petitioner : Mr. Shobhit Koshta, Advocate

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

1. On due consideration, the application filed by the petitioner for condonation of delay in filing the application for leave to appeal is allowed. The delay is condoned.

Digitally signed by KISHORE

2. Heard on admission.

KISHORE  KUMAR
KUMAR    DESHMUKH
DESHMUKH Date:
         2025.02.21
         10:53:03

3. The present Cr.M.P. has been preferred by the petitioner +0530

seeking leave to appeal against the judgment dated 11.11.2024 passed by the JMFC Bemetara in Complaint Case No. 751/2023.

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