Smt. Rijwana Tabassum vs The State Of Madhya Pradesh
2021 Latest Caselaw 4803 MP

                                                        1                                 WA-730-2021
                              The High Court Of Madhya Pradesh
                                          WA-730-2021
                              (SMT. RIJWANA TABASSUM Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Jabalpur, Dated : 27-08-2021
                            Heard through Video Conferencing.

                            Shri Saurabh Tiwari, learned counsel for the appellant.
                            Shri Darshan Soni, Government Advocate for the respondents/State.

This appeal is directed against the judgment of the learned Single Judge dated 03.08.2021 passed in W.P. No.13389/2021 by which the writ petition

filed by the appellant seeking registration of criminal case against Sheikh Habib and Faqruddin @ Dabbu also in the pending investigation of FIR for arraying them as accused, has been dismissed by the learned Single Judge after considering that if the Police is not registering the FIR against those persons or is not joining them as an accused in the pending investigation of an FIR lodged by the appellant, she has remedy to file a private complaint or an application under Section 156 (3) of Cr.P.C. before the court concerned.

The appeal sans merit. It is accordingly dismissed.

                            (MOHAMMAD RAFIQ)                                    (PRANAY VERMA)
                             CHIEF JUSTICE                                            JUDGE
                      bks




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Date: 2021.08.27
16:47:44 IST