Raigarh Automobiles Pvt. Ltd vs Banmali Sahu
2025 Latest Caselaw 2720 Chatt

Chattisgarh High Court

Raigarh Automobiles Pvt. Ltd vs Banmali Sahu on 28 March, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                             1




                                                                            2025:CGHC:15033


                                                                                           NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                CRMP No. 1014 of 2025

                         •   Raigarh Automobiles Pvt. Ltd., Jagatpur Raigarh, Director Manoj
                             Kumar Agrawal, Through Authorized Official Chandrabhan Singh
                             Thakur, S/o Shri Surendra Singh Thakur, Raigarh Automobiles Pvt.
                             Ltd. Jagatpur Raigarh, Ps City Kotwali, Raigarh, Teh. And Dist.
                             Raigarh (C.G.) (Complainant)
                                                                                 ... Appellant

                                                        versus

                         •   Banmali Sahu S/o Budhu Sahu, R/o Gram Badimaal, Post
                             Pandripani Thana And Tehsil Saraipali, Dist- Mahasamund (C.G.)
                             (Non-Applicant)
                                                                              ... Respondent

For Appellant : Mr. Swayam Tehanguria, 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