State Of Chhattisgarh vs Dharamraj Chandrakar
2025 Latest Caselaw 803 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Dharamraj Chandrakar on 28 July, 2025

                                                                      1/1




             Digitally signed
             by


                                        HIGH COURT OF CHHATTISGARH AT BILASPUR
HIFZURRAHMAN HIFZURRAHMAN
ANSARI       ANSARI
             Date: 2025.07.28
             17:37:38 +0530



                                                        CRMP No. 2743 of 2024
                                             STATE OF CHHATTISGARH versus DHARAMRAJ CHANDRAKAR

                                                                 Order Sheet


                                28/07/2025          Mr. HAPS Bhatia, learned counsel for the applicant/State.
                                                    Mr. Malay Shrivastava, learned counsel for the respondents.

The present Cr.M.P. has been preferred by the applicant/State seeking leave to appeal against the judgment dated 16.08.2023 passed by the JMFC, Kabirdham (Kawardha) in Sessions Case No. 35/2022.

On due consideration, leave to appeal is granted. Accordingly, the present Cr.M.P. stands allowed.

Registry is directed to register the present Cr.M.P. as acquittal appeal.

Issue notice to the respondent. Mr. Shrivastava accepts notice on behalf of respondents. List the matter on 31.07.2025.

Sd/-

(Sachin Singh Rajput) Judge

H.Ansari