Surendra Kumar vs Ankalhu Sahu
2025 Latest Caselaw 1527 Chatt

Chattisgarh High Court

Surendra Kumar vs Ankalhu Sahu on 29 January, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                      1




                                                                       2025:CGHC:5257


                                                                                    NAFR

                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                         CRMP No. 138 of 2025


                  •   Surendra Kumar S/o Tulsi Ram Aged About 29 Years R/o Village
                      Nagar Panchayat Bhakhara Bhatheli, Tahsil Bhakhara, Disgtrict
                      Dhamtari ( Cg)
                                                                      ... Appellant

                                                  versus

                  •   Ankalhu Sahu S/o Sukhdev Aged About 43 Years R/o Village
                      Darripara, Tahsil Bhakhara, District Dhamtari (Cg)
                                                                        ... Respondent(s)

For Petitioner(s) : Mr. Shishir Dixit, Advocate

For Respondent(s) :

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 29.01.2025

1. Heard on admission.

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

Nagrik Suraksha Sanhita, 2023 for grant of 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:

2025.01.31 16:43:24 +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 2nd April, 202s5 for final disposal

in motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish