Giri Kumar Yadav vs Manoj Patel
2025 Latest Caselaw 2176 Chatt

Chattisgarh High Court

Giri Kumar Yadav vs Manoj Patel on 27 February, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                             2025:CGHC:9820


                                                                                          NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 CRMP No. 303 of 2025

                         •   Giri Kumar Yadav S/o Devi Prasad Aged About 29 Years R/o School
                             Para, Korba, District- Korba, Chhattisgarh.
                                                                                ... Petitioner

                                                          versus

                         •   Manoj Patel S/o Vishwajit Patel Aged About 34 Years R/o
                             Dadarkhurd Korba, Tahsil And District- Korba, Chhattisgarh.
                                                                                ... Respondent

For Petitioner : Ms. Aditi Joshi, 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.

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

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.02.27 18:11:52 +0530

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