Jainsons Through Its Proprietor Shri ... vs Shree Sheetal Mines And Minerals Pvt. ...
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Chattisgarh High Court

Jainsons Through Its Proprietor Shri ... vs Shree Sheetal Mines And Minerals Pvt. ... on 10 March, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                            1




                                                                            2025:CGHC:11676


                                                                                           NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRMP No. 569 of 2025

                      1 - Jainsons Through Its Proprietor Shri Vivek Jain S/o Late Shri Deshraj Jain
                      Aged About 61 Years R/o 202, National Corporate Park, Opposite Anupam
                      Garden, G.E. Road, Raipur, District- Raipur (C.G.)
                                                                                    ... Petitioner(s)
                                                         versus
                      1 - Shree Sheetal Mines And Minerals Pvt. Ltd., Its Registered Office At Shop
                      No. 10, Second Floor, Shaheed Veer Narayan Parisar, Ghadi Chowk, Raipur,
                      District Raipur (C.G.) (Note- That The Complaint Was Filed Against The
                      Company Also And Even In The Impugned Order (Head Note) The Name Of
                      The Company Has Been Shown, But Due To Inadvertence In The Cause Title
                      The Name Of The Company Has Been Skipped).
                      2 - Saket Agrawal S/o Ramgopal Agrawal Aged About 40 Years
                      3 - Smt. Sunita Agrawal W/o Ramgopal Agrawal Aged About 59 Years
                      4 - Ramgopal Agrawal S/o Ramniranjan Agrawal Aged About 62 Years
                      5 - Ranu Agrawal W/o Saket Agrawal Aged About 38 Years
                      Respondent No. 2 to 5 are Directors Shri Sheetal Mines And Minerals Pvt.

Ltd. And R/o A-150, Swarnabhoomi Vidhansabha Road, District Raipur (C.G.) . Respondents For Petitioner : Mr. Arpan Verma, Advocate.

For Respondent : None.

Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 10.03.2025

1. This Cr.M.P. has been preferred under Section 419 (4) of the Bharatiya

Nagarik Suraksha Sanhita, 2023 for grant of leave to appeal.

2. Heard on admission.

3. The petition being arguable is admitted for hearing.

4. I have heard learned counsel for the petitioner and perused the

judgment passed by the trial Court as well as related documents.

ARUN KUMAR DEWANGAN

5. On due consideration, leave as prayed for by the counsel for the

petitioner, is granted.

6. Registry is directed to register the present Cr.M.P. under the head of

"Acquittal Appeal".

7. After registration of acquittal appeal, issue notice to respondents by

ordinary course as well as by registered mode within two weeks.

Process fee be paid within two weeks.

8. In view of the above, the present Cr.M.P. stands disposed of.

9. List the acquittal appeal on 12th June, 2025 for final disposal in motion

hearing list.

Sd/-

(Narendra Kumar Vyas) Judge

Arun