Chattisgarh High Court
Arun Kumar Kurre vs Bhawani Shankar Tiwari 11 ... on 11 December, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 2665 of 2019
Arun Kumar Kurre Versus Bhawani Shankar Tiwari
01.
11/12/2019 Mr. Ravi Maheshwari, counsel for the petitioner.
Heard on application for grant to leave appeal filed under Section
378(4) of CrPC, 1973.
On due consideration, leave is granted.
Registry is directed to register this petition as regular acquittal
appeal.
Admit.
Issue notice to the respondent on payment of process fee within
two weeks. Notice be made returnable within six weeks.
List this case for further orders in the month of March, 2020.
Sd/-
(Ram Prasanna Sharma) Judge N.Mohle