Ramnaresh Chakradhari vs Paltu Ram Sinha
2025 Latest Caselaw 4145 Chatt

Chattisgarh High Court

Ramnaresh Chakradhari vs Paltu Ram Sinha on 1 September, 2025

                                     1


                                         Digitally signed
                                         by SHUBHAM
                           SHUBHAM     SINGH
                           SINGH       RAGHUVANSHI
                           RAGHUVANSHI
                                         Date: 2025.09.03
                                         13:56:47 +0530




                                                                     2025:CGHC:44412
                                                                              NAFR

        HIGH COURT OF CHHATTISGARH AT BILASPUR


                      ACQA No. 121 of 2024

Ramnaresh Chakradhari S/o Pusai Prasad, Aged About 46 Years
Caste Kumhar, R/o Village Aatra, Tahsil and Police Station Ambagarh
Chowki, District Rajanandgaon Chhattisgarh (Now New District Mohla
Manpur Ambagarh Chowki Chhattisgarh)
                                                                       ... Appellant
                                  versus
Paltu Ram Sinha S/o Hariram Sinha Aged About 37 Years Caste
Kalar, R/o Village Dautola, Tahsil And Police Station, Ambagarh
Chowki, District Rajanandgaon Chhattisgarh (Now New District Mohla
Manpur -Ambagarh Chowki Chhattisgarh.
                                                                     ... Respondent

For Appellant : Mr. Kalpesh Ruparel, Advocate For Respondent : None

Hon'ble Shri Justice Sanjay Kumar Jaiswal

Judgment on Board 01/09/2025

1. This acquittal appeal U/s 378(4) of the Cr.P.C. has been filed against the judgment dated 27.11.2021 passed by the learned Judicial Magistrate First Class, Ambagarh Chowki, District Mohla-Manpur-Ambagarh (C.G.) in Criminal Case No. 1/2019 whereby, the complaint case has been dismissed due to non- prosecution, which amounts to the acquittal of the Respondent/accused for commission of the offence punishable under Section 138 of the NI Act.

2. At the outset, learned counsel for the appellant submits that recently the Supreme Court has delivered a judgment in the matter of M/s. Celestium Financial Vs. A. Gnanasekaran Etc. reported in 2025 INSC 804 holding that the complainant in a complaint filed under section 138 of the Act of 1881 is also a victim as defined in section 2(wa) of Cr.P.C. corresponding to Section 2(y) of Bhartiya Nagarik Suraksha Sanhita, 2023 (for short the "BNSS"). He submits that the Supreme Court has further held that the complainant in a complaint under section 138 of the Act of 1881 can also be entitled to file an appeal under proviso to Section 372 of Cr.P.C. corresponding to Section 413 of the BNSS. Learned counsel submits that the case may be disposed of reserving liberty so as to avail the said remedy.

3. In view of the aforesaid submission and considering the law declared in the matter of Celestium Financial (supra), this Appeal stands disposed of reserving liberty in favour of the appellant to file an appeal within a period of 60 days from this order before the appropriate Court, in accordance with law. It is further made clear that if such an appeal is filed before the concerned Court within the time given by this Court, it would not insist upon the limitation while deciding the same and will proceed to decide the same in accordance with law.

4. Registry shall return the certified copy of the impugned judgment/order and relevant documents to counsel for the appellant after retaining photocopy of the same.

5. Registry shall send back the record to the concerned Court.

Sd/-

(Sanjay Kumar Jaiswal) Judge Shubham