Chattisgarh High Court
State Of Chhattisgarh vs Babulal And Others 18 Cra/673/2019 ... on 23 October, 2019
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CRMP No. 239 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 239 of 2019
State Of Chhattisgarh Through The Station House Officer, Police
Station Khairagarh District Rajnandgaon Chhattisgarh.....(Crime
No. 48/2014)
---- Petitioner
Versus
1. Babulal S/o Kalu Tondon Aged About 36 Years R/o Ward No. 14,
Sonesarrar, Tahsil And Police Station Khairagarh District
Rajnandgaon Chhattisgarh,
2. Ramesh Kumar S/o Baratu Tondon Aged About 38 Years R/o
Ward No. 14, Sonesarrar, Tahsil And Police Station Khairagarh
District Rajnandgaon Chhattisgarh
3. Chetan S/o Late Tulsi Dhruw Aged About 29 Years R/o Amlipara,
Itwari Bazar, Khairagarh, Tahsil and Police Station Khairagarh
District Rajnandgaon Chhattisgarh
4. Ashish Tiwari S/o Shivkumar Aged About 31 Years R/o Itwari
Bazar, Khairagarh, Police Station Khairagarh District
Rajnandgaon Chhattisgarh,
5. Harprasad S/o Deenaram Aged About 70 Years R/o Sonesarrar,
Khairagarh, Tahsil And Police Station Khairagarh District
Rajnandgaon Chhattisgarh
6. Kushwaha @ Satruhan Sinha S/o Vishal Sinha Aged About 65
Years
7. Prahalad Babulal Aged About 42 Years
8. Vinod S/o Jairam Aged About 42 Years
9. Ramkishan @ Ramkishun S/o Accused Purushottam Aged About
48 Years
Respondents No.6 to 9 all are R/o Village Amlipara, Khairagarh,
District : Rajnandgaon, Chhattisgarh
---- Respondent
For Petitioner/State Mr. Ashish Gupta, Panel Lawyer
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CRMP No. 239 of 2019
DB: Hon'ble Mr. Justice Prashant Kumar Mishra &
Hon'ble Mr. Justice Gautam Chourdiya
Order On Board by Prashant Kumar Mishra, J.
23/10/2019
1. Heard.
2. The trial Court has acquitted the accused of the charges under Sections 148/149, 186/149, 332/149, 294/149 & 307/149.
3. The record reveals that the accused persons were sent for trial as they had hurled stones on the police team, who were deployed to maintain law and order during staging of demonstration, Chakkajam and Gherav at 13:00 hours on 7.2.2014 near Umrav Pul, Amlipara, Khairagarh, District Rajnandgaon.
4. Injured Sub Inspector Dilip Kumar Sisodia has not been examined and the other witnesses have not been able to name any of the accused who had hurled stones to cause injuries to the injured policemen. The witnesses have stated that the crowd hurled stones and they are not aware as to which accused was responsible for which act.
5. No case for grant of leave to appeal is made out.
6. The CRMP deserves to be and is hereby dismissed.
Sd/- Sd/-
( Prashant Kumar Mishra) (Gautam Chourdiya)
Judge Judge
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