M/S Shree Agro Tech vs Shri Lakhan Kumar Netam
2025 Latest Caselaw 2314 Chatt

Chattisgarh High Court

M/S Shree Agro Tech vs Shri Lakhan Kumar Netam on 6 March, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                            2025:CGHC:11141


                                                                                           NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                CRMP No. 450 of 2025

                         •   M/s Shree Agro Tech Through Partner, R.N. Mishra, Age-59 Years,
                             S/o Late R.S. Mishra -- Address - Kh 98/40, Behind Happy Dhaba,
                             Tatibandh, Raipur (C.G.).
                                                                                 ... Appellant

                                                        versus

                         •   Shri Lakhan Kumar Netam S/o Shri Arjun Netam Aged About 33
                             Years Address - Village - Lainkasha (Urghe) Post- Bharri Tola And
                             Tahsil - Daundi, District - Balod (C.G.).
                                                                               ... Respondent

                    For Appellant           :   None

                    For Respondent(s)       :   None

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 06.03.2025

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:

2025.03.07 10:40:27 +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 18th June, 2025 for final disposal

in motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish