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Judgment
Ramesh Sinha, CJ
Heard Mr. Tanmay Thomas, learned counsel for the petitioners as well as Mr. Saumya Rai, learned Panel Lawyer appearing for the respondents.
The present petition has been filed by the petitioners under Section 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 with the following prayer:-
“It is therefore most respectfully prayed that this Hon'ble Court may kindly be pleased to set-aside the impugned Final Report bearing No. 222/2025 dated 28.03.2025 as well as the cognizance order dated 24.03.2025 passed by the Chief Judicial Magistrate, Bilaspur in Criminal Case No. 13513/2025, in the interest of justice.”
From perusal of the prayers and pleadings made in the instant petition, it transpires that the petitioners have prayed for setting aside the impugned Final Report bearing No. 222/2025 dated 28.03.2025 as well as the cognizance order dated 24.03.2025 passed by the Chief Judicial Magistrate, Bilaspur in Criminal Case No. 13513/2025 without mentioning the particulars of the offences under which it has been registered, which goes to show that the prayer drafted by learned counsel for the petitioners is in a very casual manner and further wasted the precious time of the Court, as such, in the opinion of this Court, the prayer is defective one.
Accordingly, the instant petition is dismissed on this ground alone with liberty to file afresh petition with appropriate prayer, subject to depositing a sum of Rs.2,000/- as cost by the petitioners in the Registry of this Court and the same shall be transmitted to the Government Special School for Visually Handicapped Boys and Girls, Jashpur (CG).
Certified copy of the documents annexed with this petition shall be returned to the counsel for the petitioners after retaining the photocopies of the same.