SUSHIL KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present Cr.M.P has been preferred seeking for a relief of quashment of FIR lodged against the Petitioners in Crime No.363/2015 at police Station Bemetera, District Bemetara for the offence under Ss. 420, 467, 468 and 471/34 IPC.

(2.) Learned Counsel for the Petitioners assailing the registration of the FIR submits that in fact the Complainant Tririth Ram Satnami is not the son of Nanku Satnami who has filed the false complaint against the present Petitioners and the police authorities, without verification, have straight away registered the FIR and therefore sought for its quashment.

(3.) Learned Counsel for Respondent No.2 opposing the Petition submits that the Complainant in his complaint has specifically given the details of the nature of the offence committed by the Applicants. According to the complainant, the present Applicant particularly Sushil Kumar had by playing a fraud with the accused and on fabricated documents wherein Nanku Satnami i.e. father of the Complainant, Teerath Ram was shown to be issue less and showing him to be issue less without the notice and knowledge of the present Complainant, got the property belonging to Naku Santnami be transferred in the name of the Applicants. He also ventured to submit that the accused Sushil Kumar in fact is the Kotwar of the village. Yet, he has done this act which further adds to the seriousness of the offence. It was also submitted by the State Counsel that immediately on receiving report from the Complainant, Teerath Ram, the police authorities in the course of the investigation had also collected statements of certain witnesses who have also accepted the fact that the Complainant Teerath Ram was in fact the son of Naku Satnami.