Neeraj Agrawal vs. State Of Chhattisgarh
Held
The High Court held that the allegations in the FIR, if accepted at face value, disclose the commission of cognizable offences. The court found that the material collected during investigation was not inherently improbable or absurd to warrant quashing the FIR at the threshold.
Facts
Police intercepted two trucks carrying M.S. scrap for allegedly lacking valid transportation documents. The petitioner claimed the scrap was part of a genuine commercial transaction supported by E-way bills, but the prosecution alleged manipulation of E-way bill timings.
Key Issues
Whether the FIR discloses cognizable offences under the Bharatiya Nyaya Sanhita, 2023, or if the matter is purely a fiscal dispute under the GST Act, 2017, warranting quashment of the criminal proceedings.
Sections Cited
Section 528, Section 318(2), Section 317(5), Section 3(5), Section 122, Section 129, Section 130
AI-generated summary — verify with the full judgment below
1
CGHC010225722026
2026:CGHC:29928
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR CRMP No. 1546 of 2026 Neeraj Agrawal Ghanshyam Agrawal, Aged About 41 Years R/o Vrindavan Colony Jindal Road, Raigarh (Wrongly Typed As Kotra Road Raigarh), District Raigarh (C.G.)
... Petitioner versus State Of Chhattisgarh Through Police Station Pusour, Raigarh, District Raigarh (C.G.)
... Respondent (Cause Title taken from Case Information System) For Petitioner : Mr. Manoj Paranjpe, Senior Advocate along with Mr. Arpan Verma, Advocate For Respondent/State : Mr. Praveen Das, Additional A.G. Hon'ble Shri Ramesh Sinha, Chief Justice Hon'ble Shri Ravindra Kumar Agrawal, Judge Order on Board Per Ramesh Sinha, Chief Justice 15/07/2026
Heard Mr. Manoj Paranjpe, learned Senior Advocate assisted by Mr. Arpan Verma, learned counsel for the petitioner. Also heard Mr. Praveen VED PRAKASH DEWANGAN VED PRAKASH DEWANGAN Date: 2026.07.16 20:27:33 +0530
2 Das, learned Additional Advocate General appearing for the respondent/State.
The present petition has been
The judgment continues below.
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