ASHUTOSH BOHIDAR Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Mr. Hari Agrawal, learned counsel for the petitioner. Also heard Mr. U.K.S. Chandel, learned Deputy Advocate General, appearing for the State/respondents No.1 to 4.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) Brief facts of the case are that respondent no. 5 is the Police official (the then S.H.O. of the concerned Police Station at relevant time) at whose behest various criminal proceedings has been maliciously initiated against the petitioner by various persons and also on the recommendation of respondent no. 5 the instant Surveillance List proceedings has been initiated. From the month of April May 2022 i.e. 8/4/2022 till 17/5/2022, as many six different FIRs has been registered against the petitioner at the very same police station in which, respondent No.5 was posted as Station House Officer, for different offences by different informant (but with a common thread, narrated in detail below). Further, when arrest has been made in the instant cases, as soon as, the petitioner gets bail or even applies for grant of regular bail/anticipatory bail, subsequent FIRS are being registered, which speaks volumes about the manner in which things are being handled in the ground.