Rupesh Puraina vs Farukh Sheikh
2025 Latest Caselaw 2173 Chatt

Chattisgarh High Court

Rupesh Puraina vs Farukh Sheikh on 27 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                              1




                                                                             2025:CGHC:9864


                                                                                           NAFR

                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRMP No. 500 of 2025

                         •   Rupesh Puraina S/o Late Shankar Lal Puraina Aged About 41 Years
                             R/o House No. 19/ A, Road No. 02, Sector- 01, Bhilai, Tehsil And
                             District Durg, Chhattisgarh. (Complainant)
                                                                                ... Petitioner

                                                            versus

                         •   Farukh Sheikh S/o Mohammad Garif Sheikh Aged About 61 Years
                             R/o Street No. 16, Q. No. 19 B, Sector 02 Bhilai, Tehsil And District
                             Durg, Chhattisgarh.
                                                                                 ... Respondent

For Petitioner : Mr. Sanjay Kumar Agrawal, Advocate

For Respondent : None

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 27.02.2025

1. Heard on I.A. No. 01/2025, application for condonation of delay

filing the instant petition.

2. On due consideration, the same is allowed and delay in filing the

instant petition is hereby condoned.

3. Also heard on admission.

4. The present application filed under Section 419(4) of Bhartiya

Nagrik Suraksha Sanhita, 2023 for grant of special leave to

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.02.27 18:11:52 +0530

appeal.

5. Application being arguable is admitted for hearing.

6. Perused the impugned judgment and gone through the other

material available on record.

7. On due consideration, application for grant of leave to appeal is

allowed. Registry is directed to register the case as regular

Acquittal Appeal.

8. Notice be issued to the respondent by ordinary course as well as

by registered mode within two weeks on payment of process fee

after registration of acquittal appeal.

9. In view of the above, present CRMP stand disposed of.

10. The acquittal appeal be listed on 5th May, 2025 for final disposal in

motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish