DEEPAK KUMAR SHRIVAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) As a law enforcement agency, the police force shoulders the vital responsibility of preserving public order, guarding social harmony, and upholding the foundations of justice. However, the current case, full of counter-accusations of financial impropriety and broken promises, highlights the complex matters that occasionally make their way into the hands of the police force. Beyond the immediate contours of the case, a broader question emerges regarding the balancing of interests that ought to be done between addressing unscrupulous private grievances and safeguarding public interests. From the counter-allegations levelled against each other between the parties in the present case, it becomes evident that the police finds itself entangled in the irrelevant and trivial details of such unethical private issues, diverting the resources away from the pursuit of more consequential matters. The valuable time of the police is consumed in investigating disputes that seem more suited for civil resolution. This underscores the need for a judicious allocation of law enforcement resources, emphasizing the importance of channelling their efforts towards matters of greater societal consequence.

(3.) By means of this appeal, challenge is to the correctness of the judgment and order dtd. 11/7/2023 passed by the Division Bench of the High Court of Chhattisgarh in WPCR No.703 of 2022 dismissing the writ petition of the appellant for quashing the criminal proceedings arising out of FIR bearing Crime No.248 of 2022.