Dashrath vs State Of Chhattisgarh
2021 Latest Caselaw 2705 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                      WPCR No. 650 of 2021

                               Dashrath Versus State Of Chhattisgarh




05.10.2021       Shri Punit Ruparel, counsel for the petitioner.

                 Shri G.I. Sharan, Government Advocate for the State.

                 Learned counsel for the petitioner would submit that on FIR being

             registered the petitioner is being manhandled by respondent No. 4 who is

constable in Police Station City Kotwali, District - Bemetara.

The FIR has been registered on 30.09.2021 whereas incident took place

on 17.09.2021 at about 10 o'clock. He would refer judgment of Hon'ble Apex

Court in Criminal Appeal No. 1003/2021 "M.A. Khaliq and Other Vs. Ashok

Kumar and Others" dated 15.09.2021 that no person can be detained or

summoned without any crime registered against him.

Issue requires to be considered by this Court.

Admit.

State is directed to file reply within four weeks.

List the matter in the week commencing 22nd November, 2021.

Sd/-

(Narendra Kumar Vyas) JUDGE Deshmukh