Devidas Keshwani vs Ramesh Kumar Suntwal
2025 Latest Caselaw 4327 Chatt

Chattisgarh High Court

Devidas Keshwani vs Ramesh Kumar Suntwal on 9 September, 2025

                                    1


                                                              Digitally signed
                                                              by BHOLA
                                                              NATH KHATAI
                                                              Date:
                                                              2025.09.11
                                                              11:52:49 +0530




                                                                      NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR


                        CRMP No. 627 of 2025

1 - Devidas Keshwani S/o Shri Ramchand Keshwani Aged About 70
Years Address- M-35, Rajeev Nagar, P.S. Pandri District- Raipur (C.G.)
                                                       ... Petitioner(s)
                                versus
1 - Ramesh Kumar Suntwal S/o Late Bal Chand Suntwal Aged About 45
Years Proprietor- M/s Israni Hardware Store, Address- In Front Of
Aditya Apartment .18/254, Shri Ram Nagar, Phase-2, P District Raipur
(C.G.). (Address Wrongly Mentioned In Impugned Order)
                                                        ... Respondent(s)

For Petitioner : Mr. Shobhit Mishra, Advocate For Respondent : None

Hon'ble Shri Justice Sanjay Kumar Jaiswal Order On Board 09/09/2025

1. Heard on I.A. No.01/25, for condonation of delay occurred in filing the Cr.M.P.

2. On due consideration, I.A. No.01 is allowed and the delay of 81 days in filing the instant Cr.M.P. is condoned.

3. Also heard on admission.

4. Admit.

5. This CRMP under Section 419(4) of BNSS has been filed seeking for grant of leave to appeal against the judgment dated 10.09.2024 passed by learned JMFC, Raipur (CG) in Complaint Case No.219/2020 whereby the respondent has been acquitted of the offence under Section 138 of N.I. Act.

6. Considering the facts and circumstances of the case, this Court is of the opinion that arguable points have been raised by the petitioner for grant of leave to appeal.

7. Accordingly, the application seeking leave to appeal is allowed.

Leave as prayed for is granted.

8. Let this Cr.M.P now be registered as an Acquittal Appeal and listed in the week commencing 22nd September, 2025.

Sd/-

(Sanjay Kumar Jaiswal) JUDGE Khatai