Chattisgarh High Court
State Of Chhattisgarh vs Rohit Shrivas 5 Crmp/2074/2019 State Of ... on 15 October, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 2075 of 2019
• State Of Chhattisgarh, Through Police Station Sakti, District
Janjgir Champa, Chhattisgarh
---- Petitioner
Versus
1. Rohit Shrivas, S/o Saheblal Shrivas, Aged About 25 Years
2. Saheblal, S/o Samaru Shrivas, Aged About 54 Years
3. Smt. Roopkunwar, W/o Saheblal Shrivas, Aged About 47 Years
All are R/o Ward No.10, Village Akhrabhatha, Police Station
Sakti, District Janjgir Champa, Chhattisgarh
---- Respondents
For Applicant Shri Chitendra Singh, PL Hon'ble Justice Shri Prashant Kumar Mishra Hon'ble Justice Shri Gautam Chourdiya Order On Board by Prashant Kumar Mishra J. 15/10/2019
1. On due consideration, IA No.1/2019, application for condonation of delay in filing the CRMP, is allowed and the delay of 137 days in filing the CRMP is condoned.
2. Having considered the evidence available on record, we are inclined to grant leave to appeal against the Trial Court's judgment acquitting the accused of the charges under Sections 498 (A) and 304 (B)/34 of IPC, in alternate under Sections 302/34 and 120 (B) of IPC.
3. Accordingly, the CRMP is allowed.
4. Let regular acquittal appeal be registered and the same be placed for consideration in the week after next.
Sd/- Sd/-
Prashant Kumar Mishra Gautam Chourdiya
Judge Judge
Nirala