Safina vs J. R. Thakur
2025 Latest Caselaw 2039 Chatt

Chattisgarh High Court

Safina vs J. R. Thakur on 20 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                                    Page 1 of 2




                                                                               2025:CGHC:8827



                                                                                        NAFR

                             HIGH COURT OF CHHATTISGARH AT BILASPUR


                                              CRMP No. 477 of 2025

                      1 - Safina W/o Late Mohammad Hasim Khan Aged About 55 Years R/o
                      Village- Junapara, Panchayat- Tengani, Police Station And Tehsil-
                      Patna,             District-       Korea,            Chhattisgarh

                      2 - Khatun Nisha D/o Late Mohammad Hasim Khan Aged About 40
                      Years W/o Gulabuddin, R/o Village Panchayat- Vikrampur, Police
                      Station And Tehsil- Sonhat, District- Korea, Chhattisgarh

                      3 - Jatun Nisha D/o Late Mohammad Hasim Khan Aged About 30
                      Years W/o Uzaifa Khan, R/o Village Panchayat- Bandha, Police Station
                      And     Tehsil-  Lakhanpur,      District- Sarguja,    Chhattisgarh

                      4 - Hakim Khan S/o Late Mohammad Hasim Khan Aged About 25
                      Years R/o Village- Junapara, Panchayat- Tengani, Police Station And
                      Tehsil-       Patna,       District-     Korea,        Chhattisgarh

                      5 - Shahina D/o Late Mohammad Hasim Khan Aged About 23 Years
                      W/o Saddam Husain, R/o Village Panchayat- Kotal, Post-
                      Umeshwarpur, Police Station And Tehsil - Premnagar, District-
                      Surajpur,                                       Chhattisgarh

                      6 - Aisha Parveen D/o Late Mohammad Hasim Khan Aged About 16
                      Years Through Legal Guardian Safina W/o Late Mohammad Hasim
                      Khan, Through R/o.- Village - Junapara, Panchayat- Tengani, Police
                      Station And Tehsil- Patna, District- Korea, Chhattisgarh (Mohammad
                      Hasim Khan Died During The Pendency Of The Appeal)

         Digitally
         signed by
                      7 - Mohammad Jahir Khan S/o Rahimuddin Aged About 56 Years R/o
KISHORE
KUMAR
         KISHORE
         KUMAR
         DESHMUKH
                      Village - Tengani, Police Station - Patna, District- Korea, Chhattisgarh.
DESHMUKH Date:
         2025.02.21
         10:53:01
                                                                            ... Petitioner(s)
         +0530



                                                      versus

                      1 - J. R. Thakur S/o Shri Devnath Thakur Aged About 69 Years R/o - 25
                      B Avadhpuri Risali, Bhilai, District- Durg, Chhattisgarh (Accused)
                                                                            Page 2 of 2



           2 - The State Of Chhattisgarh Through District- Magistrate, District-
           Korea (C.G.)
                                                                      ---- Respondent

For Petitioners : Mr. Aditya Chopda, Advocate For State : Mr. Kalpesh Ruparrel, Panel Lawyer

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

1. On due consideration, the application filed by the petitioners seeking exemption from filing typed copy and application for condonation of delay in filing the appeal are allowed.

2. Heard on admission.

3. The present Cr.M.P. has been preferred by the petitioners seeking leave to appeal against the judgment dated 19.07.2023 passed by the JMFC Baikunthpur in Cri. Case No. 09/2015.

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 No. 1 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