RAKESH YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) These batch of petitions under Sec. 482 Cr.P.C. have been preferred by petitioners questioning the FIR registered against them for offences under Sec. 67 of the Information Technology Act, 2000 and Sec. 3 of the Police (Incitement to Disaffection) Act, 1922.

(2.) These petitions were heard finally on 13/5/2019 and reserved for orders, however while preparing and dictating the order, it is noticed that after registration of FIR, charge-sheet has been preferred against the petitioners on 19/6/2018 inserting, Ss. 124-A, 124-B & 201 IPC, while charge-sheeting them, which the petitioners have not questioned in this writ petition nor filed the copy of chargesheet. In that view of the matter, four weeks' time is granted to the petitioners to move suitable application for amendment in the instant petitions (if any) and to file copy of charge-sheet (if any).

(3.) These matters be not treated as heard. They are released accordingly.