Shamaoon vs State Of H.P. & Others
2021 Latest Caselaw 1894 HP

HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.1049/2021

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                                                                 Decided on: 09.03.2021





    Shamaoon                                                                ....Petitioner

                                             Versus





    State of H.P. & others                  . ..Respondents.

....................................................................................... Coram

Hon'ble Mr. Justice Ravi Malimath, Judge. Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

___________________________________________________________

For the petitioner : Mr. P.K. Verma, Advocate.

For the respondents : Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Anil

Jaswal, Additional Advocates General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 & 2.

Ravi Malimath Judge (Oral)

The petitioner seeks a relief to direct respondent No.1

to take action against respondent No.2, who has failed to perform

his statutory duties having not taking any action against

respondent No.3, despite a written complaint.

Whether reporters of the local papers may be allowed to see the judgment?

2. Learned Deputy Advocate General, submits that the

matter has been settled amicably, which information, the

.

petitioner has suppressed.

3. Be that as it may, there is an adequate remedy

available to the petitioner under the provisions of Code of

Criminal Procedure. He is entitled to lodge a complaint under

Section 200 of the Code of Criminal Procedure before the

concerned Magistrate. Hence, we do not find any merit in the

instant writ petition and the same is dismissed. Pending

miscellaneous application is also disposed off accordingly.

( Ravi Malimath )

Judge

( Jyotsna Rewal Dua ) Judge

March 09, 2021 (rohit/vs)