Kamla Paroha vs The State Of Madhya Pradesh
2021 Latest Caselaw 2724 MP

                                                        1                               WP-3764-2021
                              The High Court Of Madhya Pradesh
                                         WP-3764-2021
                                  (KAMLA PAROHA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Jabalpur, Dated : 26-06-2021
                            Heard through Video Conferencing.

                            Shri K.K. Pandey, learned counsel for petitioner.
                            Shri S.S. Oberoi, learned Panel Lawyer for respondent/State.

Petitioner has filed the present writ petition making allegation that one Harish Badgaiya has prepared forged papers and got the money of one

Shyama Bai transferred in his account.

Counsel appearing for petitioner submitted that petitioner is shown as nominee in the account of Shyama Bai, therefore, Bank ought to have informed her before transferring the amount in account of Mr. Harish Badgaiya son of Shri Ram Narayan Badgaiya. Counsel appearing for petitioner submitted that she had filed a complaint before Town Inspector, Maihar, District Satna, but no action has been taken. It is prayed that let T.I. be ordered to take a decision on her complaint whether a cognizable offence is made out or not. Once Investigating Officer takes a decision, then

petitioner will resort to remedy available to her under the law for taking any further action. Since T.I. has not considered her complaint, petitioner is unable to resort to remedies which are available to her under the law. Counsel for petitioner relies on the judgment passed by this Court in W.P. No.18878/2020 and makes submission that decision on her complaint be taken by T.I. Maihar.

Considering the aforesaid, this writ petition is disposed of with direction to S.H.O., Police Station Maihar, District Satna to consider the complaint of petitioner and take a decision on it and inform the petitioner regarding the decision within a period of 45 days from the date of receipt of certified copy of the order passed today.

With the aforesaid direction, writ petition filed by petitioner is disposed Signature Not SAN Verified of.

Digitally signed by SUNIL KUMAR PATEL Date: 2021.06.28 17:26:14 IST 2 WP-3764-2021 C.C. as per rules.

(VISHAL DHAGAT) JUDGE

sp/-

Signature
 SAN      Not
Verified

Digitally signed by
SUNIL KUMAR
PATEL
Date: 2021.06.28
17:26:14 IST