Chattisgarh High Court
Mohan Lal Sahu vs State Of Chhattisgarh on 23 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:13626-DB
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPCR No. 154 of 2026
1 - Mohan Lal Sahu S/o Patiram Sahu Aged About 76 Years R/o Village
Tilanjanpur, P.S. Sankra, Tahsil Pithora, District- Mahasamund (Cg)
2 - Smt. Kamla Bai W/o Mohan Lal Sahu Aged About 63 Years R/o Village
Tilanjanpur, P.S. Sankra, Tahsil Pithora, District- Mahasamund (Cg)
3 - Thandaram Sahu S/o Mohan Lal Sahu Aged About 46 Years R/o Village
Tilanjanpur, P.S. Sankra, Tahsil Pithora, District- Mahasamund (Cg)
... Petitioners
versus
1 - State Of Chhattisgarh Through Principal Secretary, Home Department,
Mantralaya, Nava Raipur (Cg)
2 - Inspector General Of Police Raipur (Cg)
3 - Superintendent Of Police District Mahasamund (Cg)
4 - Station House Officer Police Station Sankra, District Mahasamund (Cg)
5 - Ramlal S/o Pookram Aged About 45 Years Caste Satnami, Occupation
Farmer, R/o Village Tilanjanpur, Tahsil- Pithora, District Mahasamund (Cg)
VED
PRAKASH
DEWANGAN
Digitally signed
by VED
6 - Mehattarlal S/o Sundarsay Aged About 45 Years Caste Kewat. Occupation
PRAKASH
DEWANGAN
Date:
2026.03.24
18:08:00 +0530
Farmer, R/o Village Tilanjanpur, Tahsil- Pithora, District Mahasamund (Cg)
2
7 - Vidhyadhar S/o Ranjit Kewat Aged About 42 Years Caste Kewat,
Occupation Farmer, R/o Village Tilanjanpur, Tahsil- Pithora, District
Mahasamund (Cg)
8 - Kalpram S/o Late Shri Patiram Sahu Aged About 65 Years Caste Teli,
Occupation Agriculture, R/o Village Tilanjanpur, Tahsil- Pithora, District
Mahasamund (Cg)
9 - Bhagat Ram S/o Noharsingh Aged About 56 Years Caste Teli, R/o Village
Pedravan, Tahsil- Pithora, District Mahasamund (Cg)
---- Respondents
(Cause title taken from Case Information System)
For Petitioners : Mr. Nitesh Sahu, Advocate
For Respondents/State : Mr. Priyank Rathi, Govt. Advocate
Hon'ble Shri Ramesh Sinha, Chief Justice
Hon'ble Shri Ravindra Kumar Agrawal, Judge
Order on Board
Per Ramesh Sinha, C.J.
23/03/2026
1. The present writ petition has been filed by the petitioners with the following prayers:
"10.1 The Hon'ble Court may kindly be pleased to direct Respondent authorities to register FIR on Petitioner's complaints.
10.2 The Hon'ble Court may kindly be pleased to direct respondent authorities to investigate the case expeditiously, and provide status report. 10.3 This Hon'ble Court may kindly be pleased to grant any other relief as it may deem fit in the interest of justice."3
2. Learned counsel for the petitioners submits that despite several complaints have been made no action has been taken by the State respondents.
3. We have perused the prayers and pleadings made in the writ petition.
4. Learned State counsel, on the other hand, has submitted that the grievance of the petitioners can be very well redressed before the Court below by filing an application under Section 156 (3) or under Section 200 of the Cr.P.C. (now, under Section 175(3) or under Section 223 of Bharatiya Nagarik Suraksha Sanhita, 2023). He further submits that the controversy involved in the present matter has already been decided by the High Court of Allahabad in Misc. Bench No. 24492 of 2020 :
Waseem Haider Vs. State of U.P. Through Principal Secretary, Home Others vide judgment and order dated 14.12.2020 as well as by this Court in WPCR No.333 of 2020 (Akhilesh Agrawal v. State of Chhattisgarh & Others) decided on 12.04.2023, dismissing the said petition, hence, the present petition be also dismissed in terms of the said order.
5. Accordingly, the present writ petition is dismissed with liberty to the petitioners to avail the appropriate remedy before appropriate Forum.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
ved