Chattisgarh High Court
Malti Bai vs Gagan Agrawal And Ors. 19 ... on 29 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 670 of 2014
Malti Bai, aged about 30 years, Wife of Rajkumar, Caste- Patel,
Resident of Village Bamhnidih, Police Station Bamhanidih, Civil and
Revenue District Janjgir-Champa, Chhattisgarh.
----Petitioner/Complainant
Versus
1. Gagan Agrawal, aged about 30 years, Son of Nandkishore.
2. Alok Agrawal, aged about 30 years, Son of Bajrang.
Both are resident of Village- Bamhnidih, Police Station- Bamhnidih,
Civil and Revenue, District Janjgir-Champa, Chhattisgarh.
3. Kirtan Suryawanshi, aged about 45 years, Son of Heeraram.
4. Uttam Thakur, aged about 50 years, Son of Dharam Singh.
Respondents No. 3 & 4 are resident of Village- Hathnevra, Police
Station- Champa, District Janjgir-Champa, Chhattisgarh.
5. Timan Das, aged about 45 years, Son of Khadhau Suryawanshi, resident of Village Sonthi, Police Station Bahmnidih, District Janjgir- Champa, Chhattisgarh.
--- Respondents For Petitioner : Mr. Basant Dewangan, Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 29.04.2019
1. Petitioner's application under Section 156 (3) of the Code of Criminal Procedure (henceforth, "Cr.P.C.") had been rejected for want of prosecution by the Judicial Magistrate First Class, Champa on 04/07/2013 against which this criminal miscellaneous petition under Section 482 of Cr.P.C has been preferred by her.
2. I have heard learned counsel for the petitioner, considered his submissions and went through the records with utmost circumspection.
3. Be that as it may, petitioner is at liberty to file a fresh application under Section 156 (3) of Cr.P.C before the Judicial Magistrate First Class, Champa in accordance with law.
4. With the aforesaid liberty, this criminal miscellaneous petition stands disposed of. No cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Harneet