Omkeshwari Dewangan vs State Of Chhattisgarh on 3 February, 2023

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Chattisgarh High Court

Omkeshwari Dewangan vs State Of Chhattisgarh on 3 February, 2023

Bench: Sanjay K. Agrawal

                                                          NAFR

  HIGH COURT OF CHHATTISGARH, BILASPUR

                  WPCR No. 79 of 2023

 Omkeshwari Dewangan W/o Vijay Dewangan, aged about
  41 years, posted as a Data Processing Assistant in Bhilai
  Steel Plant - C & IT (Computer and Information
  Technology) Department, R/o Kohka, Near Dewangan
  Book Depo, P.S.- Supela, Distt- Durg (C.G.)

                                                 ---- Petitioner

                           Versus

1. State of Chhattisgarh, through the Secretary, Home
   Department, Mahanadi Bhawan, Naya Mantralaya, Naya
   Raipur, District Raipur, Chhattisgarh.

2. Superintendent of Police, Durg, District - Durg (C.G.)

3. Station House Officer, P.S. Station House Officer, P.S.
   Bhilai Bhatti, District - Durg (C.G.)

4. Kulbhushan Bhatnagar, S/o Late Ramesh Bhatnagar,
   aged about 54 years, posted as a Senior Manager SMS-2,
   Bhilai Steel Plant, Bhilai, District - Durg (C.G.). Previously
   posted as Senior Manager at C and IT (Computer and
   Information Technology) Department, Ispat Bhawan and
   after FIR has been transferred to SMS-2, Bhilai Steel
   Plant, Bhilai, District Durg (C.G.)

5. Arun Kotnis, S/o L.B. Kotnis, aged about 54 years, posted
   as General Manager, Department of C.NIT, Bhilai Steel
   Plant, Bhilai, District - Durg, (C.G.)

6. Director in Charge, Bhilai Steel Plant, Bhilai, District -
   Durg (C.G.)
                                               ---- Respondents

For Petitioner :- Mr. B.P. Singh, Advocate. For State / Respondents No.1 to 3

:- Mr. Anmol Sharma, PL For Respondent No.6 :- Mr. P.R. Patankar, Advocate.

DB : Hon'ble Shri Justice Sanjay K. Agrawal & Hon'ble Shri Justice Radhakishan Agrawal Order On Board (03.02.2023) Sanjay K. Agrawal, J

1. Learned counsel for the petitioner would submit that on the report of the petitioner First Informations Reports have been registered vide Annexures P/1 & P/2 against the accused persons but there is no progress in the investigation, therefore, respondents No.2 and 3 may be directed to investigate second FIR in judicious manner and also protect her from respondents No.4 & 5 in the interest of justice.

2. Learned State counsel would submit that so far as the first FIR No.48/2021 is concerned, registered at Police Station Bhilai Bhatti, charge-sheet has been filed against the accused persons and so far as the second FIR No.9/2023, registered at the same Police Station, investigation is under progress.

3. Since the first FIR vide Annexue P/1 has already been culminated into charge-sheet and the second FIR vide Annexure P/2 is under investigation, we are not inclined to entertain the present writ petition at this stage and, accordingly, it stands disposed off.

               Sd/-                              Sd/-
        (Sanjay K. Agrawal)              (Radhakishan Agrawal)
              Judge                             Judge

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