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Gokul Meena vs Smt. Savita Saundhiya
2025 Latest Caselaw 4231 Chatt

Citation : 2025 Latest Caselaw 4231 Chatt
Judgement Date : 3 September, 2025

Chattisgarh High Court

Gokul Meena vs Smt. Savita Saundhiya on 3 September, 2025

                                                    1

                                                  Digitally signed
                                                  by SHUBHAM
                                      SHUBHAM     SINGH
                                      SINGH       RAGHUVANSHI
                                      RAGHUVANSHI Date:
                                                  2025.09.04
                                                  12:01:10 +0530




                                                                     2025:CGHC:45045
                                                                                  NAFR

                   HIGH COURT OF CHHATTISGARH AT BILASPUR

                                  ACQA No. 742 of 2024
          Gokul Meena S/o Late Deviram Aged About 51 Years R/o Meena
          Complex, Padumnagar, Bhilai-3, P.S. Purani Bhilai, District Durg,
          (C.G.)
                                                                          ... Appellant
                                              versus
          Smt. Savita Saundhiya W/o Deepak Kumar Saundhiya Aged About
          39 Years R/o Behind Meena Complex, Padumnagar, Bhilai - 3, P.S.
          Purani Bhilai, District Durg, (C.G.)
                                                                           ... Respondent

For Appellant : Mr. Rajesh Tiwari, Advocate For Respondent : None

Hon'ble Shri Justice Sanjay Kumar Jaiswal

Judgment on Board 03/09/2025

1. This acquittal appeal U/s 378(4) of the Cr.P.C. has been filed against the judgment dated 23.01.2023 passed by learned Judicial Magistrate First Class, Bhilai-3, District Durg (C.G.) in Complaint Case No. 368/2021.

2. At the outset, learned counsel for the appellant submits that he wants to withdraw this appeal.

3. In view of the aforesaid submission, the appeal is dismissed as withdrawn.

Sd/-

(Sanjay Kumar Jaiswal) Judge Shubham

 
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