State Of Chhattisgarh vs Rohit Yadav
2025 Latest Caselaw 3060 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Rohit Yadav on 16 June, 2025

                                                        1




                                                                                          NAFR

                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                            CRMP No. 1107 of 2016

             State Of Chhattisgarh Through The District Magistrate, District Jashpur,
             Chhattisgarh.                                                          ... Appellant
                                                     versus
             1 - Rohit Yadav S/o Bheemsen Yadav Aged About 30 Years Village Jamjhor,
             Outpost Kotba, Police Station Bagbahar, District Jashpur, Chhattisgarh.,
Digitally
signed by
             2 - Sukhsagar Das S/o Chandrashekhar Das Aged About 31 Years Ranpur, Police
ANJANI
KUMAR
ALLENA       Station Narayanpur, District Jashpur, Chhattisgarh.,
Date:
2025.06.17
17:51:25     3 - Pinky Nayak S/o Lakhan Nayak Aged About 35 Years Police Station Talcher,
+0530

             District Angul, Orissa.                                            ... Respondents

For Petitioner/Appellant : Ms. Pragya Pandey, Deputy Government Advocate. For Respondents 1 & 3 : Shri Raj Bahadur Singh, Advocate. For Respondent 2 : Shri Harish Khuntiya, Advocate.

(HON'BLE SHRI JUSTICE RADHAKISHAN AGRAWAL)

Order on Board

16/06/2025

1. Heard on admission.

2. Petition being arguable is admitted for consideration.

3. By this petition, the petitioner/State sought leave of this Court to appeal under

Section 378 (3) of the Code of Criminal Procedure against the judgment of acquittal

dated 10.09.2015 passed by the Special Judge under N.D.P.S. Act, Jashpur C.G. in

Special Criminal Case No.01/2014 by which, the respondent No.1 Rohit was

acquitted of the charge under Section 20 (b) (ii) (B) of the Narcotic Drugs and

Psychotropic Substances Act, 1985 (for short, the Act of 1985) and also of the

charge under Sections 3/181, 146/196 & 39/192 of the Motor Vehicles Act whereas

respondents No. 2 & 3 - Sukhsagar and Pinky Nayak were acquitted of the charge

under Section 20 (b) (ii) (B) of the Act of 1985 by the Special Court.

4. On due consideration of the submissions of the learned counsel for the

petitioner/State the present CRMP is allowed and the petitioner/State is granted

leave to file appeal against the Respondents.

5. Let this CRMP be registered as regular Acquittal Appeal.

6. Record of the concerned Courts be called for.

7. After registration of regular appeal, no notice need be issued to the

respondents as they are already represented by their respective counsels.

8. List the Acquittal Appeal after receipt of record.

9. In view of above, the present CRMP stands disposed of.

Sd/-

(Radhakishan Agrawal) JUDGE

Anjani