Chattisgarh High Court
State Of Chhattisgarh vs Deepak Charva 23 Crmp/1679/2019 State ... on 22 July, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
CRMP No. 1669 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1669 of 2019
State of Chhattisgarh Through Police Station - Chando,
District Ramanujganj, Chhattisgarh.
---- Applicant
Versus
Deepak Charva S/o Late Rambilash Charva Aged About 24
Years R/o Village - Kandiri, (Jamkhada), Police Station -
Chando, District - Balrampur , Ramanujganj Chhattisgarh.
---- Respondent
For Applicant-State :- Shri Neeraj Mehta, PL
Hon'ble Shri Prashant Kumar Mishra
Hon'ble Shri Gautam Chourdiya, JJ.
Order on Board By Prashant Kumar Mishra, J 22/07/2019
1. Heard learned State counsel for the applicant on I.A. No.1, application for condonation of delay in filing the appeal, as also on admission.
2. On due consideration, application is allowed and delay of 71 days in filing application, seeking leave to appeal, is condoned. Accordingly, I.A. No.1 is allowed. 2 CRMP No. 1669 of 2019
3. The trail Court has acquitted the accused of the charges under Sections 365, 366, 376(2)(ढ), 506-B of IPC.
4. Bare perusal of the statement of the prosecutrix would reveal that she admits about consensual relation with the accused. She further admits that the report was lodged because her parents came to know about the affair/incident. Prosecutrix being a married lady aged about 28 years, there is no point in entertaining this application seeking leave to appeal.
5. Accordingly, Cr.M.P. is dismissed.
Sd/- Sd/-
(Prashant Kumar Mishra) (Gautam Chourdiya)
Judge Judge
Ankit