Chattisgarh High Court
State Of Chhattisgarh vs Rakesh Singh 6 Wps/8118/2019 Deepti ... on 15 October, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No.2074 of 2019
• State Of Chhattisgarh, Through Police Station Chakradharnagar,
District Raigarh, Chhattisgarh
---- Petitioner
Versus
• Rakesh Singh, S/o Dwarika Singh, Aged About 39 Years, R/o TV Tower
Road, Chhote Atarmuda, Police Station Chakradharnagar, District
Raigarh Chhattisgarh, District : Raigarh, Chhattisgarh
---- Respondent
For Applicant Shri Chitendra Singh, PL Hon'ble Justice Shri Prashant Kumar Mishra Hon'ble Justice Shri Gautam Chourdiya Order On Board by Prashant Kumar Mishra J. 15/10/2019
1. On due consideration, IA No.1/2019, application for condonation of delay in filing the CRMP, is allowed and the delay of 86 days in filing the CRMP is condoned.
2. Having considered the evidence available on record, we are inclined to grant leave to appeal against the impugned judgment rendered by the Trial Court acquitting the accused of the charge under Section 302 of IPC.
3. Accordingly, the CRMP is allowed.
4. Let regular acquittal appeal be registered and the same be placed for consideration in the week after next.
Sd/- Sd/-
Prashant Kumar Mishra Gautam Chourdiya
Judge Judge
Nirala