DINESH KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Devashish Tiwari, learned counsel for the petitioners. Also heard Ms. Soumya Sharma, learned Panel Lawyer, appearing for the respondent/State.

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

(3.) Learned counsel for the petitioners submits that the present petition has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, "BNSS"), seeking quashing of First Information Report (FIR) No. 293 of 2025 lodged at Police Station: Mandir Hasoud, Raipur (C.G.) on 19/7/2025, for the offences punishable under Sec. 125(b) (Act endangering life or personal safety of others) and Sec. 3(5) (property in possession of a person's spouse, clerk or servant) of the Bharatiya Nyaya Sanhita, 2023 (for short, "BNS").