Kalpana vs The State Of Madhya Pradesh
2021 Latest Caselaw 180 MP

                                                           1                                  WP-20143-2020
                                 The High Court Of Madhya Pradesh
                                            WP-20143-2020
                                        (KALPANA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      3
                      Jabalpur, Dated : 24-02-2021
                                Shri Harshwardhan Verma, learned counsel for the petitioner.
                                Shri V.S. Choudhary, learned Panel Lawyer for the State.
                                Petitioner has filed present writ petition making a prayer to give
                      direction to respondents No.1 to 4 to register proper offence as per incident

committed by respondents No.5 to 9.

It is submitted by counsel for the petitioner that respondents No.1 to 4 be directed to consider their representation/complaint dated 13.12.2020 and register criminal offences against respondents No.5 to 9.

Counsel appearing for State opposed the prayer to issue such direction in view of judgment passed by this Court in Case of Dharmendra Sonkar Vs. State of MP.

Since, petitioner has an alternate remedy to approach the authority under Section 154 (3), 156(3) and 200 of the Code of Criminal Procedure, therefore, I do not find it a fit case to interfere.

Accordingly, this writ petition is dismissed. Petitioner is at liberty to raise his grievance before the competent authority.

                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE


                      shabana




Signature
 SAN      Not
Verified

Digitally signed by
SHABANA ANSARI
Date: 2021.02.25
10:06:19 IST