Nai Duniya, (A Unit Of Jagran ... vs Makhan Lal Patel
2025 Latest Caselaw 1427 Chatt

Chattisgarh High Court

Nai Duniya, (A Unit Of Jagran ... vs Makhan Lal Patel on 24 January, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                                                    Page 1 of 2




                                                                                2025:CGHC:4449



                                                                                         NAFR

                              HIGH COURT OF CHHATTISGARH AT BILASPUR


                                              CRMP No. 109 of 2025

                      1 - Nai Duniya, (A Unit Of Jagran Publication Limited,) Daily
                      Newspaper Nai Duniya, 2nd Floor, Mahima Trade Centre, Shrikant
                      Verma Marg, Bilaspur Chhattisgarh. Through Shri Ajay Singh Being
                      Authorized By The Associate Vice President.
                                                                         ... Petitioner

                                                       versus

                      1 - Makhan Lal Patel Aged About 44 Years Member Of Jila Panchayat,
                      R/o Village Manwa, P.S. Pachpedi, Tahsil Masturi, District Bilaspur
                      Chhattisgarh.
                                                                        ---- Respondent

For Petitioner : Mr. M.P.S. Bhatia, Advocate.

Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 24.01.2025

1. The present Cr.M.P. has been preferred by the petitioner seeking leave to appeal against the judgment dated 22.10.2024 passed by the JMFC Bilaspur in N.I.A. Case No. 669/2018. KISHORE KUMAR DESHMUKH

2. On due consideration, leave to appeal is granted. Accordingly,

the present Cr.M.P. stands allowed.

3. Registry is directed to register the present Cr.M.P. as acquittal appeal.

4. Let notice be issued to the Respondent on payment of process fee as per rules after registration of acquittal appeal.

5. The matter be listed for further consideration on 19th March, 2025 for final disposal in motion.

Sd/-

(Narendra Kumar Vyas) Judge Deshmukh