MOHAN @ MOHAN SINGH JANGDE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant petition is filed making compound prayer to register FIR against the respondent No.2 to 7 for humiliation and for defaming the petitioner by his caste and further to get the case investigated by not below the rank of Deputy Superintendent of Police.

(2.) All the prayers are jointly made which could be carved out during the reading and what is the actual prayer is completely ambiguous and the pleadings are completely misconceived and what the petitioner actually wants is completely vague. During the argument it was pointed out that notice which was issued vide Annexure P/5 by the Advocate which is signed by the petitioner, wherein a copy of notice was also given to Superintendent of Police, the allegations alleged in the notice dated 16.08.2016 be enquired and FIR be registered.

(3.) The documents filed along with the petition would show that FIR was registered by Nodal Officer, Prakash Rao against the petitioner on 18.05.2016, wherein it purports that the petitioner along with other co- Page No.3 accused has misappropriated various paddy and usurped the amount of Rs.1,74,46,707/- was misappropriated. It appears that after registration of the FIR, instant writ petition has been filed, wherein the petitioner wants to shift the burden stating that other persons are also liable for misappropriation and petitioner has not misappropriated the same as he was only administrator of the agency which procured the paddy.