R.K. Maharaj vs Smt. Gulapi Goswami
2025 Latest Caselaw 2655 Chatt

Chattisgarh High Court

R.K. Maharaj vs Smt. Gulapi Goswami on 25 March, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                               Page 1 of 2




                                                     2025:CGHC:14173

                                                                   NAFR

        HIGH COURT OF CHHATTISGARH AT BILASPUR


                         CRMP No. 942 of 2025

1 - R.K. Maharaj S/o Late Dashrth Maharaj Aged About 67 Years R/o
Shakuntala Colony, House No. 07, Kachhari Para Baikunthpur, Tahsil
Baikunthpur, District Koriya (C.G.)
                                                    ... Petitioner
                                 versus

1 - Smt. Gulapi Goswami W/o Mahendra Giri Goswami Aged About 47
Years Occupation Service, R/o Village And Post Porda, Tahsil
Gharghoda, District Raigarh (C.G.)
                                                ---- Respondent

For Petitioner : Mr. Anil Kumar Gulati, Advocate.

Hon'ble Shri Justice Narendra Kumar Vyas Order On Board 25.03.2025

1. The default pointed out by the Registry is overruled.

2. The present Cr.M.P. has been preferred by the petitioner seeking leave to appeal against the judgment dated 04.12.2024 passed by the Additional Sessions Judge, Baikunthpur, District - Koriya in Criminal Appeal No. 22/2024.

3. On due consideration, leave to appeal is granted. Accordingly, the present Cr.M.P. stands allowed.

4. Registry is directed to register the present Cr.M.P. as acquittal appeal.

5. Let notice be issued to the Respondent on payment of process fee as per rules after registration of acquittal appeal.

6. The matter be listed for further consideration in the third week of 7th July, 2025.

Sd/-

KISHORE Digitally signed by KISHORE KUMAR (Narendra Kumar Vyas) Judge KUMAR DESHMUKH DESHMUKH Date:

2025.03.25 16:02:37 +0530

Deshmukh