MOHAMMAD FIROZ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Ms. Diksha Gouraha, learned counsel for the Appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for Respondent Nos. 1 to 3.

(2.) This writ appeal is presented by the Respondent No.4 in the writ petition against an interim order dtd. 6/9/2022 passed by the learned Single Judge in WP(Cr) No. 628 of 2022.

(3.) The petitioner before the writ Court was an Arbitrator appointed to adjudicate dispute between Madhya Bharat Paper Limited and M/s Taj Traders and M/s. Sanzar Enterprises. As the dispute could not be resolved, it is pleaded that an FIR bearing Crime No. 0683 of 2022 under Ss. 420, 34 of the IPC came to be lodged implicating the petitioner.