SANJEEV SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Petition has been filed under Sec. 482 of Cr.P.C. for quashing FIR No.587/2017, dtd. 12/10/2017 registered against the Petitioner at PS Ambikapur Dstrict Surguja for the offence under Ss. 452, 294, 506 and 323 IPC.

(2.) Brief facts of the case are that the Petitioner is a student and is working in a private job and his neighbour i.e. Respondent No.2/Complainant Niraj Kumar Pandey had lodged FIR against him on 12/10/2017 at 10.10 pm alleging that on the said date, the Petitioner had objected the tractor standing on the street in front the house of Respondent No.2/Complainant and abused him in filthy language in the name of mother and sister, threatened to kill him and also beaten him, which has been witnessed by independent witnesses namely Tilu Kanwar and Nishant Singh and on the same date, a cross FIR has also been lodged against the Complainant by the Petitioner, which has been registered against him under similar offence under Ss. 452, 294, 506 and 323 IPC vdie FIR No.588/2017.

(3.) Shri Chandra submits that the Petitioner has not committed any crime and upon the complaint of the Complainant, a false FIR has been lodged against the Petitioner. He further submits that so may FIR have been registered against Respondent No.2/Complainant, therefore, prays to quash the said FIR and the consequent criminal proceedings.