Mishri Lal Pandey vs Enforcement Directorate (Ed)
2021 Latest Caselaw 1425 Chatt

                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                                    WPCR No. 474 of 2021
                 D. R. Nag & Another Versus State of Chhattisgarh and Others.




27.07.2021         Mr. Avinash K. Mishra, Advocate for the Petitioners.

                   Mr. Devendra Pratap Singh, Dy. A. G. for the State.

                   Learned counsel for the petitioner would submit that before registration of
             FIR, proceedings as provided by the Hon'ble Supreme Court in the matter of
             Arnesh Kumar Vs. State of Bihar reported in 2014 (8) SCC 273 have not been
             followed by the State. Therefore, registration of FIR is prima facie illegal. The issue
             requires to be considered by this Court.

                   The petition is admitted for hearing.

                   State is directed to file reply whether compliance of proceedings in the
             above said judgment has been done or not before the next date of hearing and
             State will also produce the case diary before this Court.

                   Issue notice to the respondent by ordinary mode as well as by registered

post. Process fee be paid within one week.

List this case in the week commencing 16th of August, 2021.

Sd/-

(Narendra Kumar Vyas) Judge

Amita