Smt. Sakun Gundhar vs Saranjeet Kaur Bhatia
2025 Latest Caselaw 1529 Chatt

Chattisgarh High Court

Smt. Sakun Gundhar vs Saranjeet Kaur Bhatia on 29 January, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                               2025:CGHC:5414

                                                                                           NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRMP No. 3413 of 2024

                         •   Smt. Sakun Gundhar W/o Shri Lalchand Gundhar Aged About 56 Years
                             Through Power Of Attorney Holder Harsh Gundhar, S/o Shri Lalchand
                             Gundhar, Aged About 38 Years, Both R/o Azad Chowk, Rajnandgaon,
                             District Rajnandgaon Chhattisgarh
                                                                                 ... Appellant

                                                          versus

                         •   Saranjeet Kaur Bhatia W/o Balvinder Singh Bhatia Aged About 40 Years
                             R/o Near Chief Minister Resident And Presences Apartment, Ward No.
                             29, Rajnandgaon, District Rajnandgaon Chhattisgarh
                                                                                   ... Respondent

For Appellant : Mr. Ankur Agrawal, Advocate

For Respondent(s) : None

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 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:

2025.01.31 16:35:31 +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, 2025 for final disposal

in motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish