Citation : 2021 Latest Caselaw 2817 MP
Judgement Date : 29 June, 2021
1 WP-9397-2021
The High Court Of Madhya Pradesh
WP-9397-2021
(SUMERSINGH GURJAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Indore, Dated : 29-06-2021
Shri Akash Rathi, learned counsel for the petitioner.
Shri Ranjeet Sen, learned Panel Lawyer for the respondent/State.
Heard through Video Conferencing.
Petitioner has approached this Court with the grievance of inaction on the part of the respondents on his complaints dated 08.04.2021 (Annexure
P/1) and Annexure P/2 against the persons named therein.
On the contrary, petitioner is being harassed by respondents as a sequel to the complaint filed at the behest of the parties complained of.
Learned counsel for the petitioner relies upon the judgment of Hon'ble Supreme Court passed in the case of Lalita Kumari Vs Govt. of U.P and ors., 2014(2) SCC1 to contend that the complaint filed by the petitioner in all fairness ought to have been registered as FIR for further investigation.
In the obtaining facts and circumstances and fitness of things, it shall be appropriate to direct the petitioner to approach respondent No.1 and 2
with the pending complaints, if any, and seek indulgence in the context of direction of the Hon'ble Supreme Court in the case of Lalita Kumari (Supra).
This Court hopes and trusts that the respondents shall look into the complaint and take remedial measures in accordance with law.
With the aforesaid observation and direction, this writ petition stand disposed of.
It is made clear that that Court has not expressed any opinion on the merits of the case.
(ROHIT ARYA) JUDGE
Signature Not Verified SAN Vibha
Digitally signed by VIBHA PACHORI Date: 2021.06.30 16:14:09 IST 2 WP-9397-2021
Signature Not Verified SAN
Digitally signed by VIBHA PACHORI Date: 2021.06.30 16:14:09 IST
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