IQBAL SINGH Vs. PANKAJ SHARMA

JUDGEMENT

(1.) In the present petition, non-compliance of the directions contained in the judgment of the Supreme Court passed in the case of Arnesh Kumar vs. State of Bihar and others, 2014 (8) SCC 273, is alleged.

(2.) The short grievance projected by the petitioner is that the guidelines laid down by the Supreme Court in Arnesh Kumar's case (supra) have not been followed in the present case.

(3.) The petitioner alleges that a false FIR No. 202/2021 dtd. 17/5/2021 for commission of offences under Sec. 447/323/354/506/34 IPC was registered with police station Gandhi Nagar, Jammu, by one, Dr. Shveta Mahajan, against the petitioner and three other accused persons, namely, Surinder Nath, Sunil Kumar, and Naveen Chander.