GAJANAND SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. A.N. Bhakta, learned counsel for the appellant. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate, appearing for respondents No. 1 to 3 and Mr. Waquar Naiyer, learned counsel, appearing for respondent No. 6.

(2.) This writ appeal is presented against an order dtd. 26/8/2022 passed by the learned Single Judge in Writ Petition (C) No. 3637 of 2022.

(3.) Respondents No. 5 to 11 in the present appeal, who are the members of Panchayat, Kampa, had lodged a complaint against the appellant, alleging primarily that some fictitious online payment was made to the brother of the appellant.