RAMLAKHAN KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Petition has been filed under Sec. 482 of Cr.P.C. for quashing FIR No.171/2022, dtd. 7/10/2022 registered against the Petitioners at PS Jaijaipur, District Sakti for the offence under Ss. 294 and 506/34 IPC as also under Ss. 3(1)(r)(s) and 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(2.) Shri Verma submits that Anil Kashyap, who is the son of Petitioner No.2 and nephew of Petitioner No.1 had made an accident due to which, son of Complainant-Nikhil Koshle died. He further submits that the Complainant demanded an amount of Rs.50.00 lacs from Petitioner No.2 and upon not fulfilling his demand, the Petitioners have been implicated in the present crime. He further submits that the Petitioners were not present in the place of occurrence and the FIR lodged amounts to abuse of process of law, therefore, prays to quash the order dtd. 7/10/2022 registered against the Petitioners at PS Jaijaipur, District Sakti and consequent FIR No.171/2022 and allow the Petition.

(3.) Per contra, Shri Singh opposed the prayer.