Balaji Traders Proprietor - Pawan vs Taaran Chandrvanshi
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Chattisgarh High Court

Balaji Traders Proprietor - Pawan vs Taaran Chandrvanshi on 8 July, 2025

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                                          Digitally
                                          signed by
                                          A
                                  A       ANNAJEE
                                  ANNAJEE RAO
                                  RAO     Date:
                                          2025.07.09
                                          10:03:11
                                          +0530




          HIGH COURT OF CHHATTISGARH AT BILASPUR

                         CRMP No. 2348 of 2024



Balaji Traders Proprietor - Pawan S/o Shivprasad Gupta Aged About 39
Years R/o Anaj Line, Supela Market, Bhilai, Tehsil And District Durg,
Chhattisgarh. (As Per Order )                                 ... Applicant


                                      versus


Taaran Chandrvanshi S/o Banshi Chandrvanhi Aged About 45 Years R/o
Village Dehari, P.S. Pipariya, Tehsil And District Kawardha,chhattisgarh.
                                                            ... Respondent

For the applicant : Mr. Shikhar Bhakhtiyar, Advocate For the State : Mr. Dharmesh Shrivastava, Advocate

(Hon'ble Shri Justice Sanjay Kumar Jaiswal)

Order on Board

08/07/2025

1. The petitioner has filed this petition seeking special leave to appeal

u/s 419(4) of Bhartiya Nagarik Suraksha Sanhita, 2023 against the

impugned judgment of acquittal dated 13.05.2024 passed in Regular

Complaint Case No.6922/2016 by the learned JMFC, Durg, whereby

respondent no.1 has been acquitted for the offence u/s 138 of Negotiable

Instrument Act, 1881.

2. At the outset, learned counsel for the petitioner prays for withdrawal

of this petition with liberty to avail the remedy of appeal before the

competent Court.

3. As prayed, this CRMP is dismissed as withdrawn with the aforesaid

liberty.

4. The certified copy of the impugned judgment filed in this case be

returned to the petitioner after retaining the photocopy of the same.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Rao