SURENDRAPAL SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission and grant of interim relief.

(2.) By the instant petition under Section 482 of the CrPC, the petitioner seeks to quash the first information report (FIR) registered under Crime No.252/2019 by Police Station Manendragarh, District Koriya lodged at the instance of complainant Devpriya Ekka of Village Chowghada, Tahsil Manendragarh, District Koriya on the ground that as such in that case, no offence is made out against him and the investigation which has been conducted for the offences punishable under Sections 420, 467, 468, 471 and 120B of the IPC is ex facie illegal and bad in law.

(3.) In pursuant to the investigation made, charge-sheet has been filed against Shivnarayan and eleven others, but not against the petitioner herein. Statement of the petitioner has also been recorded in that proceeding. Charge-sheet has been filed and at the end of charge-sheet, it has been mentioned that charge-sheet will be filed against the petitioner under Section 173(8) of the CrPC.