Citation : 2021 Latest Caselaw 3948 Jhar
Judgement Date : 21 October, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(Cr) No.241 of 2021
Vishal Kumar Choudhary ...... Petitioner
Versus
1.The State of Jharkhand
2. Home Secretary, State of Jharkhand, Ranchi
3. Director General of Police, Jharkhand, Ranchi
4. Town Superintendent of Police, Ranchi
5. Officer-in-Charge, Lalpur Police Station, Lalpur, Ranchi
...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Niraj Kishore, Advocate
For the State : Mr. Bhola Nath Ojha, A.P.P.
...........
04/Dated: 21/10/2021
Heard Mr. Niraj Kishore, learned counsel for the petitioner and Mr.
Bhola Nath Ojha, learned counsel for the State.
This petition has been filed for direction upon the respondent no.
5 to institute an F.I.R. for the alleged offence.
According to learned counsel for the petitioner it was incumbent
upon the concerned police station to lodge F.I.R. in view of judgment in the case
of " Lalita Kumari Vs. Govt. of U.P., reported in (2014) 2 SCC 1.
Learned counsel for the State submits that as the petitioner is
having alternative remedy, this writ petition is not maintainable. He further
submits that investigation has taken place and a proceeding under section 107
Cr.P.C. has been initiated against the concerned persons.
In view of above facts and considering that the proceeding under
section 107 Cr.P.C. has been initiated, nothing survives in this petition. If the
petitioner is still aggrieved with, he will take steps in terms of Cr.P.C. for redressal
of his grievance.
With the above observations, this writ petition stands disposed of.
(Sanjay Kumar Dwivedi, J.) Satayarthi/
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