Chandrabhan Jangle vs Jeevan Patel
2025 Latest Caselaw 1495 Chatt

Chattisgarh High Court

Chandrabhan Jangle vs Jeevan Patel on 28 January, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                            1




                                                                                2025:CGHC:4928


                                                                                             NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRMP No. 4 of 2025

                         •   Chandrabhan Jangle S/o Late Shri Bhikhari Ram Jangle Aged
                             About 60 Years R/o Village- Amartal, Police Station And Tahsil-
                             Akaltara, Distt- Janjgir- Champa, C.G. (Complainant)
                                                                                  ... Applicant

                                                         versus

                         1. Jeevan Patel S/o Shri Thakur Ram Aged About 50 Years R/o
                            Lilwadih, Police Station And Tahsil- Akaltara, Distt- Janjgir- Champa,
                            C.G. (Accused)
                         2. State Of Chhattisgarh Through District Magistrate, Janjgir, Distt-
                            Janjgir- Champa, C.G. (Accused)
                                                                                 ... Respondent(s)

For Applicant : Mr. Keshav Dewangan, Advocate

For Respondent/State : Mr. Abhishek Singh, Panel Lawyer

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 28.01.2025

1. Heard on admission.

2. The present criminal misc. petition has been filed under Section

419(4) of Bhartiya Nagrik Suraksha Sanhita, 2023 for grant of

leave to appeal.

3. petition being arguable is admitted for hearing.

4. Perused the impugned judgment and gone through the other

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.01.30 10:35:09 +0530

material available on record.

5. On due consideration, petition 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 18th March, 2025 for final

disposal in motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish