LAWS(CHH)-2022-5-94

RAJENDRA SINGH MUKHTIYAR SINGH Vs. STATE OF CHHATTISGARH

Decided On May 02, 2022
Rajendra Singh Mukhtiyar Singh Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard.

(2.) The instant petition has been filed for quashment of the Criminal Proceedings under Sec. 420 of the IPC pursuant to the FIR dtd. 12/2/2022 in Crime No. 78/2022. The FIR was registered in the Police Station Civil Lines, Raipur.

(3.) Learned counsel for the petitioner would submit that out of the business transaction for non payment of an amount, the FIR was lodged now the payment has already been made. Therefore, it being a civil transaction, the statement of the parties has also been recorded, and hence the FIR Crime No. 78 of 2022 may be quashed.