Chattisgarh High Court
The State Of Chhattisgarh vs Golu Shrivas @ Ajay on 29 September, 2021
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1012 of 2021
The State Of Chhattisgarh Through District Magistrate, Bilaspur
Chhattisgarh.
---- Petitioner
Versus
1. Golu Shrivas @ Ajay S/o Dilip Shrivas Aged About 20 Years R/o
Village Dodki Bhata, Police Station Bilha, District Bilaspur
Chhattisgarh., District : Bilaspur, Chhattisgarh
2. Pankaj Yadav S/o Meluram Yadav Aged About 21 Years R/o
Village Dodki Bhata, Police Station Bilha, District Bilaspur
Chhattisgarh., District : Bilaspur, Chhattisgarh
---- Respondent.
For the appellant/State :- Mr. Lalit Jangde, Dy. GA
Hon'ble Shri Justice Manindra Mohan Shrivastava
Hon'ble Smt. Justice Vimla Singh Kapoor,
Per Manindra Mohan Shrivastava, J.
29.09.2021 Heard on prayer for grant of leave to appeal. Taking into consideration the submission of learned State counsel that, even though, the victim (PW-1) has clearly stated regarding commission of offence, medical evidence proves injuries on his body and delay in lodging FIR has been duly explained, acquittal has been granted, we are inclined to grant leave to appeal.
CRMP is accordingly allowed.
Let the appeal filed by the State be registered as Acquittal Appeal and be listed for further orders.
Sd/- Sd/-
(Manindra Mohan Shrivastava) (Vimla Singh Kapoor)
Judge Judge
Ajay