RAMESH TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this writ petition under Art. 226 of the Constitution of India for registration of FIR against respondent No. 6 to 10 for committing offence under Sec. 294, 506B of I.P.C.

(2.) The brief facts as projected by the petitioner, in the writ petition, is that the petitioner is owner of land bearing Khasra No. 158/6 situated at Village- Gutatkundi as well as the other land as reflected in Annexure P/1 attach with the writ petition.

(3.) It has been contended by learned counsel for the petitioner that respondent No. 6 to 10, in order to occupy the land belong to the petitioner, have started to dig the land with the help of JCB to break the barbed wires of the property owned by the petitioner.