Kailash Agrawal vs Ramesh Agrawal
2025 Latest Caselaw 2661 Chatt

Chattisgarh High Court

Kailash Agrawal vs Ramesh Agrawal on 25 March, 2025

                                     1




             HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                            CRR No. 136 of 2025

     1 - Kailash Agrawal S/o Late Tekchandra Agrawal Aged About 53
     Years R/o Bilaspur Chowk, Ambikapur, District Surguja (C.G.).

     2 - Priya Agrawal D/o Late Tekchandra Agrawal Aged About 27
     Years R/o Bilaspur Chowk, Ambikapur, District Surguja (C.G.).

     3 - Hemant Agrawal S/o Late Tekchandra Agrawal Aged About 25
     Years R/o Bilaspur Chowk, Ambikapur, District Surguja (C.G.).

     4 - Vinod Kumar S/o Late Tekchandra Agrawal Aged About 48
     Years R/o Bilaspur Chowk, Ambikapur, District Surguja (C.G.).

     5 - Vikas Agrawal S/o Vinod Agrawal Aged About 25 Years R/o
     Bilaspur Chowk, Ambikapur, District Surguja (C.G.).
                                                     ... Petitioner(s)

                                versus
     1 - Ramesh Agrawal S/o Mahavir Agrawal Aged About 40 Years
     R/o Subashnagar, Police Station Gandhinagar, Tahsil Ambikapur,
     District Surguja (C.G.).
                                               ---- Respondents

25.03.2025 Mr. Anurag Singh, Advocate for the petitioners.

Ms. Hamida Siddiqui, Advocate for the respondent.

Heard on I.A. No.1, an application for grant of interim

relief/stay.

Learned counsel for the applicants submits that vide

order dated 13.11.2019, trial Court acquitted the

applicants/accused from the charges/offence under Sections

294, 506 (II), 323, 147/149 of IPC on the ground that

prosecution has failed to prove the said charge/offence.

However, subsequently the appeal has been preferred by the

complainant/respondent and learned Appellate Court has set-

aside the order/judgment of the trial Court and remanded back

the matter for fresh trial.

Considering facts of the case, submission of counsel for

the petitioners, further the fact that applicants/accused have

been acquitted from the charges by the trial Court, purely as

an interim measure, it is directed that further proceeding of the

trial against these applicants/accused pending before CJM,

Ambikapur, Distt-Surguja, in Criminal Case No.2333/2013

shall remain stayed till the next date of hearing.

List this case on 03rd week of April 2025.

Sd/-

(Arvind Singh Verma) Judge J/-