MASTER VOSS INTERNATIONAL PROJECT PRIVATE LIMITED MUMBAI, THROUGH PROJECT ENGINEER AND AUTHORIZED OFFICER KIRAN SHIRKE Vs. STATE OF CHHATTISGARH, THROUGH SECRETARY, HOME DEPARTMENT

JUDGEMENT

(1.) The petitioner herein seeks a direction to respondents No.1 to 3 for registration of first information report (FIR) against respondents No.4 to 6 stating inter alia that they have committed cognizable offence punishable under Section 420 read with Section 34 of the IPC and despite report, respondents No.1 to 3 are not registering FIR, therefore, suitable direction be given to respondents No.1 & 2 for registration of FIR.and investigation thereupon.

(2.) Return has been filed by the State/respondents No.1 to 3 stating inter alia that the dispute between the petitioner and respondents No.4 to 6 is a civil dispute of the parties and the complaint does not disclose any cognizable offence as complained, therefore, the complaint is baseless and the writ petition deserves to be dismissed.

(3.) Respondent No.4 has also filed return and has stated that no case is made out against him and the dispute is nothing but a method to extract money and to avoid payment of damage and loss caused to him by arm-twisting method to pressurize him as such, the writ petition deserves to be dismissed.