Kashmir Singh vs Eid Mohammad
2025 Latest Caselaw 2597 Chatt

Chattisgarh High Court

Kashmir Singh vs Eid Mohammad on 22 March, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                            2025:CGHC:13755


                                                                                           NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                CRMP No. 941 of 2025

                         •   Kashmir Singh S/o Pritpal Singh Aged About 66 Years Occupation
                             Transporter, R/o Sai Dham Colony, Qu. No. C- 04 Near Urdana,
                             Tah. And District Raigarh, Chhattisgarh. (Died) Through His Legal
                             Representative Servjeet Singh S/o Late Kashmir Singh, Aged About
                             50 Years, Presently R/o Shastri Nagar, Bhilai Nagar, District Durg,
                             Chhattisgarh. (Complainant)
                                                                                  ... Appellant

                                                           versus

                         •   Eid Mohammad S/o Abdul Ajeej Aged About 53 Years Occupation-
                             Proprietor Sai Road Lines, R/o Nandni Town Ship, 3 Batti Chowk,
                             Ward No. 13, Tah. Dhamdha, District Durg, Chhattisgarh. (Accused)
                                                                                   ... Respondent

For Appellant : Mr. Rajendra Tripathi, Advocate

For Respondent : None

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 22.03.2025

1. Heard on admission.

2. The present application filed under Section 419(4) of Bhartiya

Nagrik Suraksha Sanhita, 2023 for grant of leave to file acquittal

appeal on behalf of victim.

3. Application being arguable is admitted for hearing.

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.03.25 10:43:23 +0530

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

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 21st July, 2025 for final disposal

in motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish