Nitesh Raicha vs Hitesh Kumar Janghel
2025 Latest Caselaw 2721 Chatt

Chattisgarh High Court

Nitesh Raicha vs Hitesh Kumar Janghel on 28 March, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

                                                            1




                                                                            2025:CGHC:15032


                                                                                           NAFR

                               HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                 CRMP No. 1015 of 2025

                         •   Nitesh Raicha S/o Shri Vijay Raicha Aged About 40 Years Address-
                             Flat No. R/s-504, City Heart Residency, Kailashpuri, District- Raipur
                             (C.G.)
                                                                                    ... Appellant

                                                          versus

                         1. Hitesh Kumar Janghel S/o Late L.R. Janghel Aged About 34 Years
                            House No. 20/b, Central Avenue Road, Near Jalaram Mandir,
                            Dallirajhara, District- Balod (C.G.) Pin Code 491228
                         2. Smt. Santoshi Janghel W/o Shri Hitesh Janghel Aged About 30
                            Years House No. 20/b, Central Avenue Road, Near Jalaram Mandir,
                            Dallirajhara, District- Balod (C.G.) Pin Code 491228
                                                                                ... Respondent(s)

For Appellant : Mr. Shobhit Mishra, Advocate

For Respondent(s) : None

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

1. Heard on I.A. No. 01/2025, application for condonation of delay

filing the instant appeal.

2. On due consideration, the same is allowed and delay in filing the

instant appeal is hereby condoned.

3. Also heard on admission.

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.03.29 12:20:54 +0530

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

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

5. Application being arguable is admitted for hearing.

6. Perused the impugned judgment and gone through the other

material available on record.

7. On due consideration, application for grant of leave to appeal is

allowed. Registry is directed to register the case as regular

Acquittal Appeal.

8. Notice be issued to the respondents by ordinary course as well as

by registered mode within two weeks on payment of process fee

after registration of acquittal appeal.

9. In view of the above, present CRMP stand disposed of.

10. The acquittal appeal be listed on 30th June, 2025 for final disposal

in motion hearing stage.

Sd/-

(Narendra Kumar Vyas) Judge

Manish