POKHRAJ SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The Applicants are apprehending their arrest in connection with Crime No.733 of 2017 registered at Police Station City Kotwali, Mungeli, District Mungeli for offence punishable under Sections 294, 506, 427, 458 read with Section 34 of the Indian Penal Code.

(2.) Facts of the case, in brief, are that on 15.12.2017, Kavita Singh lodged a report in Police Station City Kotwali that on 12.12.2017 at about 10:00 p.m., the present Applicants entered her house, abused her in filthy language, destroyed articles of her house and threatened her and her son of their lives. On the basis of the said report, the aforestated offence has been registered against the present Applicants.

(3.) Learned Counsel appearing for the Applicants submits that the Applicants are innocent. They have falsely been implicated in the case due to a previous enmity. Earlier also, the present Complainant had made a complaint against Applicant No.2, Manish for offence punishable under Section 436 of the Indian Penal Code. Subsequently, Manish was acquitted of the charge. It is further submitted that one Amit Kumar Sharma was assaulted by the son of the Complainant. On the basis of that, a sessions trial for offence punishable under Section 307 of the Indian Penal Code is pending against the son of the Complainant in which notices have been issued for evidence of the present Applicants, who are witnesses in the said case. When the Applicants did not agree to compromise the offence in the said case, they have falsely been implicated in the present case through the Complainant. Applicant No.1, Pokhraj is the Up-Sarpanch of the Gram Panchayat and other Applicants are also members of the said Panchayat.