Chattisgarh High Court
State Of Chhattisgarh vs Bheemsen Shriwas on 15 December, 2015
Author: Navin Sinha
Bench: Navin Sinha, P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Cr.M.P. No. 869 OF 2015
State of Chhattisgarh, through the District Magistrate, Raigarh, District
Raigarh (C.G.)
... Applicant
Versus
Bheemsen Shriwas, S/o Hemram Shriwas, aged 56 years, R/o
Navrangur, Police Station Kotra Road, District Raigarh (C.G.)
... Respondent
For Applicant : Mr. Ashok Swarnakar, Panel Lawyer.
Hon'ble Shri Navin Sinha, Chief Justice
Hon'ble Shri Justice P. Sam Koshy
Order on Board
Per NAVIN SINHA, C.J.
15/12/2015
1. Heard Counsel for the State.
2. The present application for leave to appeal is barred by 34 days.
3. We failed to understand the filing of this application for leave to appeal against acquittal in a conviction under Section 3(1)(xi) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sections 354, 457 and 506 (B) IPC when the prosecutrix had herself gone hostile.
4. We see no reason to grant leave to appeal. The delay is condoned. The application for leave to appeal is dismissed.
Sd/- Sd/-
(Navin Sinha) (P. Sam Koshy)
/sharad/ Chief Justice Judge