State Of Chhattisgarh vs Waseem Khan @ Lalu
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Chattisgarh High Court

State Of Chhattisgarh vs Waseem Khan @ Lalu on 19 September, 2025

                                       1


                                                Digitally
                                                signed by
                                                BHOLA
                                       BHOLA    NATH
                                       NATH     KHATAI
                                                Date:
                                       KHATAI   2025.09.19
                                                17:27:17
                                                +0530




                                                                        NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR


                           ACQA No. 339 of 2024

1 - State Of Chhattisgarh Through Station House Officer, Police Station
Tarbahar, Bilaspur, District Bilaspur (C.G.)
                                                              ... Appellant(s)
                                     versus
1 - Waseem Khan @ Lalu S/o Abdul Waheed Khan Aged About 29
Years Resident Of Link Road, Chantuabhatha, Police Station Tarbahar,
Bilaspur, District Bilaspur (C.G.)
                                                             ... Respondent(s)

For Appellant : Mr. Atanu Ghosh, Dy. Govt. Advocate For Respondent : Mr. Peyush Patnaik, Advocate, on behalf of Mr. Sanjay Agrawal, Advocate

Hon'ble Shri Justice Sanjay Kumar Jaiswal

Order On Board 19/09/2025

1. This acquittal appeal U/s 378(1) of the Cr.P.C. has been filed

against the judgment dated 30.11.2022 passed by learned Judicial

Magistrate First Class, Bilaspur (C.G.) in Criminal Case

No.3360/2017 whereby the respondent has been acquitted of the

charge under Sections 279, 294, 506 Part II and 323 read with

Section 34 of IPC.

2. Learned counsel for the appellant seeks permission of this Court

to withdraw the appeal with liberty to file an appropriate

application before the appropriate forum.

3. As prayed for, permission is granted.

4. Accordingly, the present acquittal appeal stands dismissed as

withdrawn with the aforesaid liberty.

Sd/-

(Sanjay Kumar Jaiswal) JUDGE Khatai