RANJEET KUMAR BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Shubham Dewangan, learned counsel for the petitioner. Also heard Mr. Swajeet Ubeja, learned Panel Lawyer, appearing for respondent No. 1/State.

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

(3.) Learned counsel for the petitioner submits that on 27/9/2023, the petitioner had made an application before the Police Station City Kotwali, Janjgir, District Janjgir-Champa (C.G.), alleging therein that the respondent No. 2 had threatened him that he will implicate the petitioner in false case on account of some cash/loan transaction. Thereafter, on 29/9/2023, the respondent No. 2 made an application before the Police Station Akaltara, alleging therein that in the night of 28/9/2023 at 2.30 a.m., unknown three persons who had totally covered their faces, burn his motorcycle bearing No. CG 11 BE 1323 kept in courtyard by pouring petrol and fled away from the spot. The respondent No. 2 had requested to Police to register the report against the present petitioner along with his companions. Based on the complaint, the Police had lodged the FIR under Crime No. 487 of 2023 on 29/9/2023 against the petitioner for the offence punishable under Sec. 435 of the IPC in violation of the provisions prescribed under the relevant law. He also submits that after completion of investigation, Police of the P.S. Akaltara, Janjgir-Champa has submitted the final report/charge-sheet before the learned Judicial Magistrate First Class, Akaltara, District Janjgir-Champa.