NISHANT IQBAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. T.K. Tiwari, learned counsel for the petitioner. Also heard Ms. Meena Shastri, learned Additional Advocate General, appearing for respondents No. 1 to 3.

(2.) This writ appeal is presented against an order dtd. 22/3/2022 passed by the learned Single Judge in WPCR No.296 of 2022, whereby, the learned Single Judge declined the prayer made by the petitioners therein to quash the FIR No. 0071 of 2022 under Ss. 294, 323, 506 and 34 IPC.

(3.) At the very outset, Mr. Tiwari submits that in the memo of appeal at paragraph 1 under the heading of "facts of case ", inadvertently, it is stated that appellant No. 2 is a retired Principal and that appellant No. 3 is a practicing advocate and is in bed rest due to paralytic attack. He submits that, in fact, the appellant No. 2 is a practicing advocate and he is in bed rest due to paralytic attack and that the appellant No.3 is a retired Principal.