Ibrahim Memon vs State Of Chhattisgarh
2021 Latest Caselaw 625 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                WPCR No. 323 of 2020
                 Ibrahim Memon Versus State of Chhattisgarh & Others




25.06.2021         Mr. Sumit Singh Rathore, Advocate for the Petitioner.

                   Mr. Udhaw Sharma, Government Advocate for the State.

                   Learned counsel for the petitioner would submit that the coordinate
             Bench of this Court in WPCR No. 119/2020 in case of Khalid Memon Vs.
             State of Chhattisgarh has already quashed the FIR under Section 295A of
             the IPC. He would also submit that the instant case is purely covered by
             the judgment passed by the coordinate Bench.

                   The Complainant- Govind Dewangan has not been arrayed as
             respondent in the memo of appeal. If any order passed by this Court goes

against the complainant and without hearing him any order which adversely affect the interest of the complainant would be in violation of principal of natural justice, therefore, keeping this aspect of the matter, it is directed that learned counsel should implead complainant- Govind Dewangan as party respondent in the present case.

Learned counsel for the petitioner prays for and is granted one week's time to file suitable application in that regard.

List this case alongwith WPCR No. 308/2020 after two weeks.

Sd/-

(Narendra Kumar Vyas) Judge Amita