S S MASIH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short `the Code') for quashment of the F.I.R. registered in Crime No.384/2002 at Police Station-City Kotwali, Korba.

(2.) The quashment is prayed for on the ground that without there being prima facie material against the petitioners, the police has registered the F.I.R. and caused serious prejudiced to the petitioners.

(3.) I have heard learned counsel for the parties and perused the copy of the F.I.R. and other documents filed on behalf of the petitioners.