Asha Sahu vs Sushila Vishwakarma
2025 Latest Caselaw 4518 Chatt

Chattisgarh High Court

Asha Sahu vs Sushila Vishwakarma on 17 September, 2025

                                        1

                                   Digitally
                                   signed by
                                   BHOLA
                          BHOLA NATH
                          NATH   KHATAI
                          KHATAI Date:
                                 2025.09.18
                                   14:05:01
                                   +0530




                                                     2025:CGHC:47920


                                                                  NAFR

       HIGH COURT OF CHHATTISGARH AT BILASPUR

                   CRMP No. 2598 of 2024

1 - Asha Sahu W/o Darash Ram Sahu Aged About 28 Years R/o
House No. DS/39, Balgi Colony, Tahsil Katghora, District -
Korba, Chhattisgarh.
                                                       ... Petitioner(s)
                                versus
1 - Sushila Vishwakarma W/o Gopal Ram Vishwakarma, Aged
About 28 Years R/o House No. LIG 164, Shivaji Nagar, Korba,
Tahsil And District - Korba, Chhattisgarh.
                                                    ... Respondent(s)

For Petitioner : Mr. Vikas Pandey, Advocate For Respondent : None.

Hon'ble Shri Justice Sanjay Kumar Jaiswal Order on Board 17/09/2025

1. This petition under Section 419(4) of the BNSS has been filed by the complainant/petitioner seeking leave to appeal. The prayer made in the acquittal appeal filed along with the petition shows that she seeks a direction to set aside the impugned judgment dated 08.07.2024 passed by the Judicial Magistrate First Class, Korba (CG) in Criminal Case No.543/2016 by which the respondent/accused was

acquitted of the charge under Section 138 of the Negotiable Instruments Act, 1881.

2. Learned counsel for petitioner submits that since the criminal case filed u/s 138 of NI Act before the trial Court stood dismissed, the petition filed u/s 419(4) of BNSS can be disposed of in terms of an acquittal appeal and it is no longer necessary to seek special leave to appeal, because the complainant is considered victim and has statutory right to appeal under the proviso to Section 413 BNSS (Section 372 CrPC).

3. Having considered the submission made by learned counsel, this Court is inclined to dispose of this petition in terms of acquittal appeal.

4. At this stage, learned counsel for the petitioner submits that in view of the recent decision of the Supreme Court rendered in M/s. Celestium Financial Vs. A. Gnanasekaran Etc. reported in 2025 INSC 804, wherein it has been held 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") and the said complainant can also be entitled to file an appeal under proviso to Section 372 of Cr.P.C. corresponding to Section 413 of the BNSS, the case may be disposed of reserving liberty so as to avail the said remedy of appeal.

5. In view of the aforesaid submission and considering the law declared in the matter of Celestium Financial (supra), this CRMP/Appeal is disposed of reserving liberty in favour of the petitioner to file an appeal within a period of 60 days from the date of receipt of a copy of this order before the appropriate Court, in accordance with law. It is 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 matter in accordance with law.

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

7. The record be sent back forthwith to the concerned Court.

Sd/-

(Sanjay Kumar Jaiswal) Judge Khatai