Asif Siddhiqui vs Pradeep Sharma
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Chattisgarh High Court

Asif Siddhiqui vs Pradeep Sharma on 28 March, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                            2025:CGHC:15034


                                                                                           NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                CRMP No. 973 of 2025

                         •   Asif Siddhiqui S/o Badruddin Siddhiqui Aged About 35 Years R/o
                             Opposite Kaadariya Masjid, Moti Nagar, Distt. Raipur C.G.
                                                                                     ... Applicant

                                                        versus

                         •   Pradeep Sharma S/o Ashok Sharma, R/o New Professor Colony,
                             Gali No. 4, Kushaalpur, Raipur Cg And Moss Mobile, Opposite
                             Sharda Petrol Pump, Boriya Road, Raipur Ps Tikrapara, Distt.
                             Raipur Cg
                                                                                   ... Respondent

For Applicant : Mr. Deepak Sharma, Advocate on behalf of Mr. Raja Sharma, Advocate

For Respondent(s) : None

Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 28.03.2025

1. Heard on admission.

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

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

3. Application being arguable is admitted for hearing.

4. Perused the impugned judgment and gone through the other

material available on record.

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.03.29 12:20:53 +0530

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