CHANCHALA JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No. 04/2018 registered at Police Station- Sanawal, District- Balrampur- Ramanujganj (C.G.) for the offence punishable under Sections 186, 294, 506, 353 of IPC and 3 (2) V A, the scheduled castes and the scheduled tribes (Prevention of atrocities) Act 1989.

(2.) Case of the prosecution is that the applicant abused and threatened the complainant who belongs to Gond Tribe committing offence under Sections 186, 294, 506, 353 of IPC and 3 (2) V A, the scheduled castes and the scheduled tribes (Prevention of atrocities) Act 1989.

(3.) Learned counsel for the applicant would submit that present case is a clear case of false implication against the applicants by the complainant to over reach the orders passed by this Court in the pending writ petition WPS No. 2405/2016 wherein an interim order was passed in favour of the petitioner No. 1 who had challenged the order of termination. Learned counsel for the applicants submits that the order of termination was stayed by this Court. The complainant intervened in the matter pending writ petition. He submits that when the petitioner No. 1 sought enforcement and compliance of the interim order passed by this Court, the complainant has made false report and therefore the applicants may be protected by appropriate protective order against such false implication.