Kummi Lal vs The State Of Madhya Pradesh
2021 Latest Caselaw 7798 MP

                                                                             1                               WP-24004-2021
                                                 The High Court Of Madhya Pradesh
                                                          WP No. 24004 of 2021
                                                         (KUMMI LAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       1
                                       Jabalpur, Dated : 24-11-2021
                                                Shri Raman Patel, learned counsel for the petitioner.
                                                Ms. Sonali Biswas, learned Panel Lawyer for the respondent/State.

Learned counsel for the petitioner when informed that he has an alternate remedy as has been laid down in the case of Sakiri Basu Vs. State of U.P. and Others (2008) 2 SCC, 409 , in case police is not registering FIR

against the accused persons against whom according to the complainant/petitioner there are allegations of commission of cognizable offence, Shri Patel prays for time to go through the judgment and address this Court.

On his request, list this case on 01.12.2021.

(VIVEK AGARWAL) JUDGE

Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2021.11.25 11:06:31 IST