Manpreet Kaur vs State Of Chhattisgarh
2025 Latest Caselaw 2484 Chatt

Chattisgarh High Court

Manpreet Kaur vs State Of Chhattisgarh on 18 March, 2025

Author: Ramesh Sinha

Bench: Ramesh Sinha

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                                                                  2025:CGHC:12760-DB
                                                                                    NAFR

                 HIGH COURT OF CHHATTISGARH AT BILASPUR


                                  WPCR No. 150 of 2025

     Manpreet Kaur D/o Late Kulwant Singh Aged About 32 Years R/o 1 B / 79, 1
     B Colony, Ward No. 12, Near D.A.V. School, Vishrampur, Surajpur, District
     Surajpur Chhattisgarh.
                                                                              ... Petitioner
                                            versus
     1 - State Of Chhattisgarh Through Home Affairs Department, Mahanadi
     Bhawan, Atal Nagar, Raipur, District Raipur, Chhattisgarh.


     2 - Inspector General Of Police Sarguja Range, Ambikapur, Sarguja, District
     Sarguja Chhattisgarh.


     3 - Superintendent Of Police Surajpur, District Surajpur Chhattisgarh.


     4 - Station House Officer Police Station Vishrampur, Surajpur, District
     Surajpur, Chhattisgarh.


     5 - Parth Chatterjee Posted As Personal Manage, S.E.C.L, Vishrampur, R/o 2
     A Colony, Vishrampur, Surajpur, District Surajpur Chhattisgarh.
                                                                           ... Respondents
                        (Cause title taken from Case Information System)

     For Petitioner                  :     Mr. Gyan Prakash Shukla, Advocate

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


                       Hon'ble Shri Ramesh Sinha, Chief Justice
                      Hon'ble Shri Ravindra Kumar Agrawal, Judge
Digitally
signed by
VEDPRAKASH
DEWANGAN
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                               Order on Board
Per Ramesh Sinha, C.J.

18/03/2025

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

following prayers:

"10.1. That, the records pertaining to the case of the

petitioner, may be kindly called for the kind perusal of

this Hon'ble Court.

10.2 That, the Hon'ble Court may kindly direct the

respondents to register a First Information Report

upon the complaints of the petitioner and respondent

authorities may be kindly directed by the Hon'ble

Court to investigate the entire set of allegations

levelled by petitioner against the private respondent,

in the interest of justice.

10.3 That, Hon'ble Court may kindly direct the

respondents authority to follow the guidelines as per

the judgment passed by Hon'ble Supreme Court in the

case of Vishaka v. State of Rajasthan (1997) 6 SCC

241"

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