KISHORECHAND BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this petition, primarily the petitioner has sought for registration of FIR against respondents No. 8 to 11 for a report made on 18.10.2017.

(2.) Learned counsel for the petitioner would submit that the investigation in this case is being carried out but the FIR has not been registered and the investigation cannot be carried out without registration of the FIR.

(3.) Learned State counsel would submit that despite the several opportunities granted to the State from November, 2017 nothing has been stated on behalf of the State though the specific query was made whether the FIR has been registered or not and today also he is not able to make any submission in this regard.