PRAVEEN KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Germane of this case is arising out of an order passed by this Court on 20/2/2023 in Praveen Kumar Singh vs. State of U.P. and others (Writ-C No. 5703 of 2023), Neutral Citation No. 2023:AHC:40007. For reference said order is reproduced hereinafter:

(2.) It appears that in pursuance of above order, Government Officials conducted inspection of concerned place, i.e., a Pond. Facts of the case further disclosed that allegedly some obstructions were made and some struggle took place due to which inspection was not completed. Facts further revealed that on basis of cross version, two FIRs were lodged. First being Case Crime No. 0139 of 2023 for offences under Ss. 147, 148, 149, 308, 323, 504, 506 IPC was lodged by Applicant-1 against five named accused and accused no. 1 being Dharmendra Singh (Opposite Party No. 2 herein), who was claimed to be a Pradhanpati (his wife being an elected Gram Pradhan). Contents of FIR are reproduced hereinafter:

(3.) A cross version was also lodged at the instance of Dharmendra Singh, the so called Pradhanpati against applicant and two others being Case Crime No. 0140 of 2023 for offences under Ss. 323, 504, 506 IPC and contents thereof is also mentioned hereinafter: