Smt. Rani Pathak vs The State Of Madhya Pradesh
2021 Latest Caselaw 583 MP

                                                         1                              WP-13596-2020
                                The High Court Of Madhya Pradesh
                                           WP-13596-2020

(SMT. RANI PATHAK Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 09-03-2021 Shri Ajay Kumar Shukla, learned counsel for the petitioner.

Shri Anuj Shrivastava, learned Panel Lawyer for the State. Petitioner has filed this present writ petition making a prayer that he had preferred a complaint before the Town Inspector, Police Station Adhartal District Jabalpur, but no action has been taken on his complaint. Petitioner

has not been informed regarding the result of complaint made by him.

Counsel for the petitioner submitted that concerned Police Station may not lodge an offence after examining his complaint, but at least he ought to have been informed that what action has been taken on his complaint and whether they are considering his complaint for lodging of First Information Report or not. Counsel for the petitioner makes a limited prayer that Town Inspector, Adhartal, Jabalpur may be directed to decide his complaint and take action as per law. In view of the aforesaid submission, counsel for the petitioner relied on the judgment passed in Rajendra Singh Pawar Vs.

State of M.P. and others-W.P.No. 18878/2020 dated 24.12.2020.

Considering the same, this writ petition is disposed off with direction to concerned Town Inspector, Adhartal, Jabalpur to act as per law in respect of petitioner's complaint and also consider the judgment dated 24.12.2020 passed in W.P.No. 18878/2020.

With the aforesaid direction, writ petition is disposed off.

(VISHAL DHAGAT) JUDGE

DUBEY/-

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Digitally signed by
ARVIND KUMAR
DUBEY
Date: 2021.03.10
10:31:53 IST