AMLENDRA NATH MANDAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the facts and issue involved in Cr.M.P. No. 337/2021 and WPCr No. 698/2021 are inter-connected, they are being considered and decided by this common order.

(2.) Heard Mr. Sudeep Shrivastava, learned counsel {for the petitioner in Cr.M.P. No. 337/2021}, Ms. Madhunisha Singh, learned Deputy Advocate General {for the State/respondent No. 1 in Cr.M.P. No. 337/2021 and respondents No. 1 to 3 in WPCr No. 698/2021} and Mr. Abhishek Sinha, learned Senior Advocate with Mr. S.S.Marhas, learned counsel {for the petitioner in WPCr No. 698/2021 and respondent No. 2 in Cr.M.P. No. 337/2021}.

(3.) The petitioner, Dr. Amlendra Nath Mandal, in Cr.M.P. No. 337/2021 has filed this petition seeking quashing of criminal proceedings against the petitioner pending in the Court of Judicial Magistrate, First Class, Bilaspur, in Criminal Case No. 742/2021 under Ss. 292(2)(a), 500 and 509 of IPC and also quashing of the FIR bearing Crime No. 42/2020 registered at Police Station Mahila Thana, Bilaspur, on 29/12/2020.