Chattisgarh High Court
State Of Chhattisgarh vs Pyari Kamar 65 Wps/4858/2019 Ajay Yadav ... on 3 July, 2019
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
CRMP No. 1486 of 2019
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1486 of 2019
State Of Chhattisgarh Through Station House Officer, Police
Station Magarlod, District Dhamtari Chhattisgarh.
---- Petitioner
Versus
Pyari Kamar S/o Late Bali Ram Kamar Aged About 50 Years
R/o Village Kamarpara Belor, Police Station Magarlod,
District Dhamtari Chhattisgarh.
---- Respondent
For Petitioner-State :- Ms. Madhunisha Singh, PL
Hon'ble Shri Prashant Kumar Mishra &
Hon'ble Shri Gautam Chourdiya, JJ.
Order On Board By Prashant Kumar Mishra, J.
03/07/2019
1. Heard.
2. The trial Court has acquitted the accused of the charge of committing murder of his wife Bisahin alias Jarheen Bai.
3. The accused and the deceased were living together in the house where the dead body was found. Pawan Kumar (PW- 2 CRMP No. 1486 of 2019
1) who is son of the appellant and the deceased has supported the extra-judicial confession made by the accused.
4. Having seen the evidence we are inclined to grant leave to appeal to the accused.
5. Accordingly, prayer for leave to appeal is allowed. The CRMP is disposed of.
6. Let regular acquittal appeal be registered and notice thereof be sent the respondent on payment of process fee as per rules.
7. Bailable warrant of arrest for a sum of Rs.25,000/- be issued against the respondent for his appearance before this Court on 23.09.2019.
SD/- SD/-
(Prashant Kumar Mishra) (Gautam Chourdiya)
Judge Judge
Ayushi