PARMANAND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) INVOKING the powers under Section 482 of the Code of Criminal Procedure, the petitioner who is an injured and the first informant in Crime No. 226/2004 registered at Police Station, Akaltara, District Janjgir, Champa (C.G.) has filed this petition for issuance of the following directions :-

(3.) IT is stated in the petition that the incident occurred on 17-6-2004 at about 8.30 hours when respondent Nos. 3 to 5 started abusing the petitioner, they also assaulted the petitioner as well as Aruna Bai wife of the petitioner and Mohan son of the petitioner. The report of the said incident was lodged by the petitioner on the same day at about 9.30 hours and the offence punishable under Sections 294, 506 and 323 of the IPC was registered against respondent Nos. 3 to 5. The copy of the First Information Report has been filed as Annexure A-1. It is further stated that after lodging the aforesaid report, the injured persons were sent to the hospital and they were medically examined. After due investigation, the charge-sheet was filed in which an offence under Section 325 of IPC was also added. A copy of the final report has also been filed as Annexure A-2. The petitioner stated in Para 5 of the petition that he received some fracture. He has also filed the photographs as Annexure A-3 to show the seriousness of the offence. It is also stated by the petitioner that a counter report was also lodged by Sukhnandan, his real brother and a counter case under Sections 294, 506 and 323/34 of the IPC has been registered against the petitioner and the other persons. A copy of the First Information Report of the counter case has also been filed as Annexure A-4.