KARAN LAL CHOUKSEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners have preferred this petition seeking direction to respondent/police authorities to conduct preliminary enquiry/investigation against the private respondents and to register FIR against them before the competent Criminal Court.

(2.) Brief facts of the case are that on 15/10/2021, son of the petitioners visited the Dussehra maidan with his friends (proposed accused/private respondents) and at about 11.00 p.m., when petitioners tried to contact their son but there was no response. Next day, at about 9.00 a.m., petitioners got the dead body of their son and it was informed that due to some incident happened in last night, son of the petitioners died and the conduct of the private respondents creates suspicion regarding their participation in the said incident. Hence, this petition.

(3.) On the basis of the above factual matrix, the petitioners have filed this petition and prayed for following reliefs:-