Amit Singh Thakur vs State Of Chhattisgarh
2021 Latest Caselaw 446 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                                Order Sheet
                                          WPCR No. 578 of 2018

                               Amit Singh Thakur Versus State Of Chhattisgarh




21.06.2021        Shri Malay Shrivastava, counsel for the petitioner.
                  Shri G.I. Sharan, Government Advocate for the State/R-1 to 5.
                  Shri Saurabh Sharma, counsel for respondent No. 7.

Learned counsel for the petitioner would submit that FIR has been registered in violation of judgment passed by Hon'ble Supreme Court in case of Lalita Kumari vs. State of U.P. and others (2014) 2 SCC 1 without conducting preliminary inquiry, therefore, the registration of FIR is liable to be quashed. Learned counsel for the respondents are directed to file their return within two weeks in which they will specify whether non-compliance of directions issued in case of Lalita Kumari (supra) will vitiate the validity and legality of the FIR and FIR registered on the basis of non-compliance is liable to the quashed by this Court.

The interim relief granted earlier to continue till the next date of hearing. List the case on 1st July, 2021.

Sd/-

(Narendra Kumar Vyas) JUDGE

kishore