Prashant Narbadeshwarprasad Mishra vs Office Of The Commissioner Of Police Thr ...
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Bombay High Court

Prashant Narbadeshwarprasad Mishra vs Office Of The Commissioner Of Police Thr ... on 31 July, 2025

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

2025:BHC-NAG:7450-DB


     Order                                                                                3107wp427.25
                                                        1

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                           CRIMINAL WRIT PETITION NO. 427/2025.
                                       Prashant Narbadeshwarprasad Mishra
                                                    -VERSUS-
                                   Office of the Commissioner of Police, Nagpur.
     Office notes, Office Memoranda of
     Coram, appearances, Court's orders                       Court's or Judge's Orders
     or directions and Registrar's orders.

                                             Shri P.N. Mishra, Petitioner - Inperson.
                                             Shri K. Lule, A.P.P. for the Respondent.

CORAM : ANIL L. PANSARE AND M. M. NERLIKAR, JJ DATE : JULY 31, 2025.

Heard.

2. The petitioner intends to lodge a report against the

Commissioner of Police, Nagpur for the alleged assault

on him and his sister. By the present petition he has

requested for supply of CCTV footage of the incident

which had occurred on 29.04.2024. Thus, the petitioner

intends to collect evidence, so that he can proceed

against the Commissioner of Police, Nagpur.

3. The petition was initially listed before the Vacation

Bench wherein a direction was given to preserve the

Rgd.

Order 3107wp427.25

CCTV footage, if available.

4. The petitioner has invited our attention to the

judgment delivered by the Hon'ble Supreme Court in

case of Paramvir Singh Saini .vrs. Baljit Singh (AIR 2021

SC 64), wherein the Hon'ble Supreme Court directed all

Police Stations throughout India to install CCTV

cameras having facility to record the footage for a period

of 18 months.

5. That being so, the purpose of filing the present

petition will be served if the respondent is directed to

preserve the CCTV footage of the entire day i.e.

29.04.2024. Order accordingly.

6. The petitioner may approach the appropriate

forum for redressal of his grievance, so far as it relates to

lodging report against the Commissioner of Police for

the alleged physical assault on the petitioner and his

sister.

7. With aforesaid observations, Criminal Writ

Petition is disposed of.

Signed by: R.G. Dhuriya (RGD) JUDGE JUDGE Designation: PS To Honourable Judge Date: 01/08/2025 14:29:29 Rgd.