Riddhi Siddhi Finance vs Domar Prasad Sahu
2025 Latest Caselaw 2175 Chatt

Chattisgarh High Court

Riddhi Siddhi Finance vs Domar Prasad Sahu on 27 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                            2025:CGHC:9821


                                                                                         NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 CRMP No. 191 of 2025

                         •   Riddhi Siddhi Finance Proprietor Mr. Rohitchand Surana, Address -
                             Surana Sadan, Opposite Kewal Bhawan, Station Road Durg, Tehsil
                             And District Durg Chhattisgarh
                                                                                 ... Petitioner

                                                         versus

                         •   Domar Prasad Sahu S/o Shri Agarman Sahu Address - Bazar
                             Chowk, Near Anganwadi Center No. 20, Village - Dundera, Police
                             Station Utai, Tehsil And District Durg Chhattisgarh
                                                                                 ... Respondent

For Petitioner : Mr. Jitendra Gupta, Advocate

For Respondent : None

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

1. Heard on admission.

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

Nagrik Suraksha Sanhita, 2023 for grant of special leave to

appeal.

3. Application being arguable is admitted for hearing.

4. Perused the impugned judgment and gone through the other

material available on record.

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.02.27 18:11:52 +0530

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

allowed. Registry is directed to register the case as regular

Acquittal Appeal.

6. 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.

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

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

motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish