SUBHASH JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Tanmay Thomas, learned counsel for the petitioners as well as Mr. Saumya Rai, learned Panel Lawyer appearing for the respondents.

(2.) The present petition has been filed by the petitioners under Sec. 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 with the following prayer:-

(3.) From perusal of the prayers and pleadings made in the instant petition, it transpires that the petitioners have prayed for setting aside the impugned Final Report bearing No. 222/2025 dtd. 28/3/2025 as well as the cognizance order dtd. 24/3/2025 passed by the Chief Judicial Magistrate, Bilaspur in Criminal Case No. 13513/2025 without mentioning the particulars of the offences under which it has been registered, which goes to show that the prayer drafted by learned counsel for the petitioners is in a very casual manner and further wasted the precious time of the Court, as such, in the opinion of this Court, the prayer is defective one.