Ajit Kumar vs State Of Chhattisgarh
2021 Latest Caselaw 2704 Chatt

            HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                             WPCR No. 305 of 2018
                    Ajit Kumar Versus State Of Chhattisgarh




5-10-2021           Mr. Jitendra Gupta, counsel for the petitioner.
                    Mr. Devendra Pratap Singh, Dy. Advocate General
            for the State.
                    Learned counsel for the petitioner would submit that
            the petitioner has filed this instant petition seeking direction
            to   respondent     authorities   to      register   FIR    against

respondents No. 5 to 11 and would submit that this case is squarely covered by the Judgment of Hon'ble Supreme Court in the case of Lalita Kumari.

Hon'ble the Supreme Court in Sakiri Vasu and subsequent judgments have deprecated the practice of filing of petitions before the High Court for registration of FIR, therefore, present petition is not maintainable. When the specific query was posed to learned counsel for the petitioner, he would submit that he may be given two weeks' time.

Considered and allowed.

List this case after two weeks.

Sd/-

(Narendra Kumar Vyas) Judge Raju