Sharad Kumar Mishra vs State Of Chhattisgarh
2021 Latest Caselaw 813 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                       Order Sheet

                                 CRMP No. 612 of 2021

          Sharad Kumar Mishra & others Vs. State of Chhattisgarh & others



02.07.2021          Mr. Sabyasachi Bhaduri, counsel for the petitioners.
                    Mr. Devendra Pratap Singh, Dy. A.G. for the State/ respondent No.

1. Learned counsel for the petitioners would submit that petitioner No. 1 is bonafide purchaser, petitioner No. 2 is father of petitioner No. 1 whereas, petitioner No. 3 is attesting witness and they have been falsely implicated in this case by respondent No. 2. He would further submit that offence cannot be registered against bonafid purchaser under Sections 420, 467, 468, 471 of I.P.C. and would rely upon the judgment passed by Hon'ble the Supreme Court reported in (2009) 8 SCC 751.

The case is arguable.

The case is admitted for hearing. Issue notice to respondent No. 2 by ordinary course as well as by registered mode.

Process fee paid within a week.

Issue notice to respondent No. 2 on application for grant of interim relief also.

Learned State counsel is directed to file reply. List this case in the week commencing 9th August, 2021 along with WPCR No. 356 of 2021.

Sd/-

(Narendra Kumar Vyas) Judge

Arun