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Chattisgarh High Court

State Of Chhattisgarh vs Satish Kumar Jhaleriya 18 Fa/309/2018 ... on 24 July, 2019

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                                                   CRMP No. 1294 of 2019

                                                                   NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRMP No. 1294 of 2019

    State Of Chhattisgarh Through Its Station House Officer, Police
     Station Nawagarh District Janjgir Champa Chhattisgarh

                                                           ---- Petitioner

                                 Versus

    Satish Kumar Jhaleriya S/o Sresh Jhaleriya Aged About 21 Years
     R/o Village Budena Police Station Nawagarh District Janjgir
     Champa, Chhattisgarh

                                                          ---- Respondent




For Petitioner              Mr. SK Mishra, Panel Lawyer




        DB:      Hon'ble Mr. Justice Prashant Kumar Mishra &

                 Hon'ble Mr. Justice Gautam Chourdiya


            Order On Board By Prashant Kumar Mishra, J.

24/7/2019

1. Heard on IA No.1, an application for condonation of delay of 53 days in filing the CRMP.

2. On due consideration, the application is allowed and the delay is condoned.

3. Also heard on admission.

4. The trial Court has acquitted the accused of the charge under Section 376 of IPC.

CRMP No. 1294 of 2019

5. Challenging the same judgment of acquittal, the victim had preferred ACQA No.305 of 2019 (Rajni Suryavanshi Vs. Satish Kumar Jhaleriya and another), which has been dismissed by the High Court vide order dated 8.7.2019.

6. In view of the above, no case for grant of leave is made out.

7. The CRMP is dismissed.

               Sd/-                                       Sd/-


        ( Prashant Kumar Mishra)                  (Gautam Chourdiya)
               Judge                                    Judge




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