Chattisgarh High Court
State Of Chhattisgarh vs Human Lal 7 Wp227/762/2018 Tularam ... on 6 September, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Criminal Misc. Petition No.1506 of 2018
State of Chhattisgarh Versus Human Lal
06.9.2018 Ms. K. Tripti Rao, Panel Lawyer for the State/petitioner.
Heard on IA No.01/2018 for condonation of delay in filing the
instant petition.
For the reasons mentioned in the application, the same is allowed
and the delay of 61 days in filing the petition is hereby condoned.
Also heard on application for grant of leave to appeal filed under
Section 378 (1) of CrPC.
Considering the facts and circumstances of the case, leave as
prayed is granted.
Let the CRMP be registered as regular Acquittal Appeal.
Admit.
After registration of the regular appeal, issue notice to the
respondent on payment of process fee as per rules making the same
returnable within twelve weeks.
List this matter for final hearing in due course.
Sd/-
(Ram Prasanna Sharma) Judge Bini