State Of Chhattisgarh vs Makardhwaj Rana
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Chattisgarh High Court

State Of Chhattisgarh vs Makardhwaj Rana on 29 January, 2025

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                                                              2025:CGHC:5240
                                                                          NAFR

               HIGH COURT OF CHHATTISGARH, BILASPUR


                               CRMP No. 2201 of 2024

     State Of Chhattisgarh Through The Police Station Bhupdevpur, District
     Raigarh (C.G.)
                                                         ... Petitioner

                                        versus

     Makardhwaj Rana S/o Bhimram Rana Aged About 30 Years R/o Village
     Mura, Police Station Bhupdevpur, District Raigarh (C.G.)

                                                                ---- Respondent

For Petitioner : Mr. Neeraj Sharma, Dy. A.G.

Hon'ble Shri Justice Arvind Kumar Verma

Order on Board

29/01/2025

1. Heard on I.A. No.01/2024, application for condonation of delay in filing the instant CrMP.

2. On due consideration and reasons stated in the application, the same is allowed. Delay of 179 days in filing the petition is condoned.

3. Accordingly, I.A. No.01/2024 stands disposed of.

4. The present petition has been filed under Section 419(3) of the BNSS, 2023 for grant of leave to appeal.

5. This Petition being arguable is admitted for hearing.

6. I have heard learned counsel for the petitioner and perused the judgment passed by the trial Court as well as related documents.

7. On due consideration, the application is allowed and leave as prayed by learned counsel for the petitioner/State, is granted. Registry is directed to register the present Cr.M.P. as regular "Acquittal Appeal".

8. Accordingly, the present CrMP stands disposed of.

9. After registration of regular appeal, let a bailable warrant for a sum of Rs. 5,000/- be issued against the respondent by registered mode through the concerned Superintendent of Police, for his appearance before this Court on 27.02.2025.

10. List this case on 27.02.2025.

Sd/-

(Arvind Kumar Verma) Judge

Vasant