Chattisgarh High Court
Neelam Sahu vs Narad Nagwanshi 3 Crmp/1765/2018 ... on 28 August, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 1771 of 2018
Neelam Sahu Versus Narad Nagwanshi
28/8/2018 Shri Prasoon Agrawal, Advocate for the petitioner.
Heard on the application filed under Section 378 (1) of the
Cr.P.C. seeking leave to appeal.
Considering the facts and circumstances of the case,
leave as prayed for by the petitioner is granted.
Let this CRMP be registered as Acquittal Appeal.
The appeal is admitted.
After registration of regular appeal, issue fresh notice to
the respondent on payment of PF within a week making the
same returnable within six weeks.
Call for the record within four weeks. List for further orders in week commencing 29th October, 2018.
Sd/ (Ram Prasanna Sharma) Judge sunita