Dikshit Banjare vs Bhagirathi Sahu
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Chattisgarh High Court

Dikshit Banjare vs Bhagirathi Sahu on 20 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                                    Page 1 of 2




                                                                               2025:CGHC:8825



                                                                                        NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                              CRMP No. 552 of 2025

                      1 - Dikshit Banjare S/o Basant Banjare Aged About 33 Years R/o
                      Village And Post Kunra, P.S. Nandghat, District Bemetara
                      Chhattisgarh.
                                                                        ... 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.
                                                                              ---- Respondent

For Petitioner : Mr. Shobhit Koshta, Advocate

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

1. On due consideration, I.A. No. 1/2025 the application filed by the petitioner for condonation of delay in filing the application for leave to appeal and I.A. No. 2/2025 application for exemption from Digitally

filing typed copy are allowed.

         signed by
         KISHORE
KISHORE  KUMAR
KUMAR    DESHMUKH
DESHMUKH Date:
         2025.02.21
         10:53:02
         +0530

                        2.   Heard on admission.

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