Domar Singh Verma vs Mohd Raja
2025 Latest Caselaw 2382 Chatt

Chattisgarh High Court

Domar Singh Verma vs Mohd Raja on 10 March, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                            1




                                                                            2025:CGHC:11674
                                                                                           NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                  CRMP No. 694 of 2025
                      1 - Domar Singh Verma S/o Late Jagannath Verma Aged About 80 Years R/o
                      Kasaridih, Borsi Road, Durg, Behind Sahgal Garage, Ward No. 43, P.S.
                      Padmanabhpur, Chowki And Post Office, Kasaridih, Durg, Tahsil And District
                      Durg (C.G.)
                                                                               ... Petitioner(s)
                                                      versus

                      1 - Mohd Raja S/o Dubadin R/o Lig-168, Bank Of Railway Line, Panchshil
                      Nagar (Colony), Borsi P.S. Padmanabhpur, Durg, Tahsil And District Durg
                      (C.G.)
                                                                              ... Respondent

For Petitioner : Mr. Santosh Kumar Chaturvedi, Advocate.

For Respondent : None.

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

1. I.A. No. 02/2025, application for exemption from filing the typed copy

and faint copies of annexures, is allowed.

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

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

3. Heard on admission.

4. The petition being arguable is admitted for hearing.

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

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

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

petitioner, is granted.

ARUN KUMAR DEWANGAN

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

"Acquittal Appeal".

8. After registration of acquittal appeal, issue notice to respondent by

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

Process fee be paid within two weeks.

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

10. List the acquittal appeal on 13th June, 2025 for final disposal in motion

hearing list.

Sd/-

(Narendra Kumar Vyas) Judge

Arun