Ram Prasanna Sharma, J
1. Heard on IA No.01/2019 for condonation of delay in filing the petition.
2. On due consideration, the application is allowed and the delay of 89 days in filing the petition is hereby condoned.
3. Also heard on application for grant of leave to appeal under Section 378(3) of CrPC.
4. This petition is preferred against the judgment of acquittal dated 07.6.2018 passed by Judicial Magistrate First Class, Ambikapur Distt. Surguja
passed in Criminal Case No.5585/2013 wherein the said Court acquitted the respondent for the charges under Section 269 of the Indian Penal Code
and under Sections 11 & 24 of the Chhattisgarh Ayurvigyan Parishad Adhiniyam,1987.
5. The respondent was charge sheeted for injecting one Ku. Poonam without sterilizing the syringe and caused infection to her thereby endangered
her life. To substantiate the charges, the prosecution has examined as many as 6 witnesses. But no one deposed before the trial Court that any
infection was caused to Poonam, after receiving injection from the respondent. The trial Court discussed the entire evidence and recorded finding that
the evidence against the respondent is lacking to establish the guilt.
6. After reassessing the entire evidence, this Court has not reason to record a contrary finding. It is not a case where the respondent should be called
for full consideration of the matter.
7. Accordingly, the application for leave to appeal is rejected. Consequently, the CrMP stands dismissed.
