SONU Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) Prayer

(2.) Contention On behalf of the petitioner Learned counsel for the petitioner submits that the petitioner has no involvement in the present offence and is earning his livelihood by serving as a mere Safai Sewadar. It is further submitted that the petitioner himself had already made various complaints (Annexure P-2 dtd. 17/10/2022 and 8/5/2023) to the SSP, Chandigarh, much prior to the registration of the instant FIR on 26/7/2023.

(3.) Analysis