Chattisgarh High Court
State Of Chhattisgarh vs Yogendra Kumar Verma @ Yogesh on 2 November, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 1753 of 2022
State of Chhattisgarh Versus Yogendra Kumar Verma
02/11/2022 Mr. Alok Nigam, G.A. for the State/petitioner.
Heard on Cr.M.P. followed by acquittal appeal preferred
against the judgment dated 30.06.2022 passed by the Learned
Judicial Magistrate First Class, Mahasamund (C.G.) in Criminal
Case No. 1787/2016 whereby and whereunder learned trial
Court acquitted the accused of charges framed under Sections
279 & 338 of IPC.
On due consideration, this Court is of the view that special
leave to appeal may be granted. Consequently, the present
Cr.M.P. is allowed. Registry is directed to list the matter under
the head of acquittal appeal.
Record of the Court below be called.
On petitioner's paying process fee within 10 days, notice
along with a copy of acquittal appeal be issued to the
respondent through registered and usual mode, returnable
within 4 weeks.
List the matter for further hearing after service to respondent is complete and record is available.
Sd/-
(Rajani Dubey) Judge H.L. Sahu