Chattisgarh High Court
Amar Parwani vs State Of Chhattisgarh on 29 April, 2024
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 1594 of 2023
Kailash Khemani Versus State of Chhattisgarh and others
CRMP No. 2048 of 2023
29.04.2024 Mr. Ankit Singhal, Advocate for the petitioner.
Mr. Ajay Pandey, Dy. A.G. for the State/respondent Nos. 1 & 2.
Mr. Lukesh Kumar Mishra, Advocate, for respondent No. 3. Mr. Suryapratp Yaddhveer Singh, Advocate, for respondent No.4. The present petition is for quashing of F.I.R. No. 330 of 2023, registered at Police Station Kotwali, Raipur for the offence punishable under Section 420 of I.P.C.
The Registry is directed to verify and list this case before appropriate bench.
Sd/-
(Ravindra Kumar Agrawal) Judge alok