Ku. Sonam Lakra vs State Of Chhattisgarh
2025 Latest Caselaw 1218 Chatt

Chattisgarh High Court

Ku. Sonam Lakra vs State Of Chhattisgarh on 15 January, 2025

Author: Ramesh Sinha

Bench: Ramesh Sinha

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                                                                        2025:CGHC:2401-DB
                                                                                          NAFR

                         HIGH COURT OF CHHATTISGARH AT BILASPUR


                                         WPCR No. 19 of 2025

             Ku. Sonam Lakra D/o Agastus Lakra Aged About 27 Years R/o Village-
             Sajbahar, Post-Tapkara, District- Jashpur (C.G.)

                                                                                    ... Petitioner

                                                  versus

             1 - State Of Chhattisgarh Through The Secretary, Home (Police)
             Department, Atal Nagar, Mantralaya, New Raipur (C.G.)

             2 - The Director General Of Police Police Headquarter, Atal Nagar, New
             Raipur (C.G.)

             3 - The Inspector General Of Police Ambikapur Range, District- Surguja
             (C.G.)

             4 - The Superintendent Of Police Jashpur, District- Jashpur (C.G.)

             5 - The Station House Officer Police Station, Tapkara, District- Jashpur
             (C.G.)

             6 - Shivmangal Sai Posted As Panchayat Secretary, Gram Panchayat,
             Sajbahar, District- Jashpur (C.G.)

             7 - Ankit Jaiswal Ward Panch, Gram Panchayat, Sajbahar, District- Jashpur
             (C.G.)

Digitally
                                                                                 ... Respondents
signed by

                              (Cause title taken from Case Information System)
VEDPRAKASH
DEWANGAN
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For Petitioner                  :      Mr. Manoj Chauhan, Advocate

For Respondents/State           :      Mr. Sangharsh Pandey, Govt. Advocate


                  Hon'ble Shri Ramesh Sinha, Chief Justice
                 Hon'ble Shri Ravindra Kumar Agrawal, Judge

                                    Order on Board
Per Ramesh Sinha, C.J.

15/01/2025

1. The present writ petition has been filed by the petitioner with the

following prayers:

"(i) That, this Hon'ble Court may kindly be pleased to issue an appropriate writ, thereby directing the respondent authorities to register the FIR against the respondents no. 6 & 7 on the written complaint filed by the petitioner disclosing cognizable offence, forthwith, in accordance with law.

(ii) To kindly grant any other relief which may be deem fit in the given facts and circumstances of the instant case."

2. Learned counsel for the petitioner submits that despite several

complaints have been made no action has been taken by the State

respondents.

3. We have perused the prayers and pleadings made in the writ petition.

4. Learned State counsel, on the other hand, has submitted that the

grievance of the petitioner can be very well redressed before the Court

below by filing an application under Section 156 (3) or under Section

200 of the Cr.P.C. (now, under Section 175(3) or under Section 223 of

Bharatiya Nagarik Suraksha Sanhita, 2023). He further submits that

the controversy involved in the present matter has already been

decided by the High Court of Allahabad in Misc. Bench No. 24492

of 2020 : Waseem Haider Vs. State of U.P. Through Principal

Secretary, Home Others vide judgment and order dated 14.12.2020

as well as by this Court in WPCR No.333 of 2020 (Akhilesh Agrawal

v. State of Chhattisgarh & Others) decided on 12.04.2023,

dismissing the said petition, hence, the present petition be also

dismissed in terms of the said order.

5. Accordingly, the present writ petition is dismissed with liberty to the

petitioner to avail the appropriate remedy before appropriate Forum.

                       Sd/-                                          Sd/-
            (Ravindra Kumar Agrawal)                            (Ramesh Sinha)
                     Judge                                        Chief Justice

ved