Md. Minhaj vs The State Of Jharkhand Through The ...
2023 Latest Caselaw 1862 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                    W.P.(Cr.) No. 134 of 2023
              Md. Minhaj                                       .....   ...   Petitioner
                                Versus
      1. The State of Jharkhand through the Chief Secretary,
         Government of Jharkhand, Ranchi.
      2. Secretary, Department of Home,
         Government of Jharkhand, Ranchi.
      3. Director General of Police, Police Headquarter,
         Dhurwa, Ranchi.
      4. The Senior Superintendent of Police, Lohardaga.
      5. The Officer-in-Charge,
         Lohardaga P.S., Lohardaga.                   ..... ...      Respondents.
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Rajesh Kumar, Advocate. For the State : Mr. Shray Mishra, A.C. to A.G.

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03/ 01.05.2023 This petition has been filed for a direction upon the respondents to register the FIR, on the basis of the complaint of the petitioner dated 22.02.2023.

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

3. 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.

4. The petitioner shall also approach the competent authority with regard to redressal of his grievance with regard to lodging of the complaint online.

(Sanjay Kumar Dwivedi, J.) Amitesh/-