Prava Sahay vs The State Of Jharkhand
2023 Latest Caselaw 1317 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P.(Cr.) No. 570 of 2022
              Prava Sahay                                      .....   ...   Petitioner
                                    Versus
      1. The State of Jharkhand, through its Chief Secretary,
         Government of Jharkhand, Ranchi.
      2. Principal Secretary, Department of Home and
         Disaster Management Office, situated at Project Building,
         Dhurwa, Ranchi.
      3. Director General of Police, Jharkhand, Ranchi.
      4. Senior Superintendent of Police, Ranchi.
      5. Officer-in-Charge,
         Lalpur Police Station, Ranchi.                ..... ...     Respondents.
                                 --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

      For the Petitioner         :        None.
      For the State              :        Mr. Sandeep Verma, A.C. to Sr. S.C.-III.
                                 ------

05/ 23.03.2023 Nobody has responded on behalf of the petitioner in spite of repeated calls. Learned counsel for the State is present.

This petition has been filed for a direction upon the respondents to register the FIR on the basis of the written report dated 10.11.2020.

The petitioner is having the alternative remedy by way of approaching the learned court for such prayer.

In view of the provisions made in the Cr.P.C. and also in view of the judgment of the Hon'ble Supreme Court in the case of Sakiri Vasu Versus State of U.P. & Ors., reported in (2008) 2 SCC 409, this petition is disposed of with the liberty to the petitioner to avail the alternative remedy.

(Sanjay Kumar Dwivedi, J.) Amitesh/-