Rishikesh Bora vs The State Of Assam And 3 Ors
2023 Latest Caselaw 4310 Gua

                                                                  Page No.# 1/2

GAHC010154272017




                         THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                             Case No. : WP(C)/7927/2017

            RISHIKESH BORA
            S/O. ROSESWAR BORA, RESIDENT OF KACHARI GAON, P.O.- BARUAH
            BAMUN GAON, P.S. DERGAON, DIST.- GOLAGHAT, ASSAM.



            VERSUS

            THE STATE OF ASSAM and 3 ORS.
            REPRESENTED BY THE COMMISSIONER and SECRETARY, DEPARTMENT
            OF HOME, DISPUR, GUWAHATI-6.

            2:THE DIRECTOR GENERAL OF POLICE
            ASSAM

             ULUBARI
             GUWAHATI.

            3:THE SUPERINTENDENT OF POLICE
             GOLAGHAT
            ASSAM.


            4:THE OFFICER-IN-CHARGE
             DERGAON POLICE STATION

            DIST. GOLAGHAT
            ASSAM

For the Petitioner(s)        : Mr. P. J. Saikia, Advocate

For the Respondent(s)        : None appears.
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                                   BEFORE
                    HONOURABLE MR. JUSTICE DEVASHIS BARUAH

                                      ORDER

Date : 13.10.2023

1. The instant writ petition has been filed by the Petitioner being aggrieved by the inaction on the part of the Officer-in-Charge of Dergaon Police Station in not registering the F.I.R. filed on 27.08.2017.

2. The law is well settled by the judgment of the Supreme Court in the case of Sakiri Vasu Vs. State of Uttar Pradesh and Others reported in (2008) 2 SCC 409.

The remedy which is available to the Petitioner is a remedy under Section 156(3) of the Code of Criminal Procedure, 1973. In that view of the matter, this Court is not inclined to entertain the instant writ petition for which the instant writ petition stands disposed of.

3. Be that as it may, liberty is given to the Petitioner to approach the appropriate Court, if the Petitioner is still continues to be aggrieved.

JUDGE

Comparing Assistant