Smt. Sapna Bai vs Superintendent Of Police Raisen
2021 Latest Caselaw 6864 MP

                                                             1                                 WP-400-2020
                              The High Court Of Madhya Pradesh
                                          WP-400-2020
                                    (SMT. SAPNA BAI Vs SUPERINTENDENT OF POLICE RAISEN AND OTHERS)

                      4
                      Jabalpur, Dated : 26-10-2021
                             Shri P.N. Das, learned counsel for the petitioner.
                             Shri Aditya Khandekar, learned Panel Lawyer for the State.
                             Petitioner has filed this writ petition making a prayer before this Court
                      to issue direction to respondent No.1 to take action on complaint filed by

petitioner.

It is submitted by counsel for the petitioner that due to threats given by respondent No.3, petitioner's husband committed suicide on 18.03.2019 by hanging himself. Petitioner has filed a complaint and no action has been taken by the police on the complaint. It is further submitted by him that respondents be directed to consider the complaint and take action against the accused persons as per judgment laid down by Apex Court in the matter of Lalita Kumari Vs. Govt. of U.P. and others reported in (2014) 2 SCC 1 as well as by this Court in WP No.18878/2020 {Rajendra Singh Pawar and Others Vs. State of M.P. and Others}.

Learned Panel Lawyer for the State submitted that judgment passed by Apex Court as well as this Court will be complied with and action shall be taken against accused persons in accordance with law.

I n view of aforesaid facts and circumstances of the case, Town Inspector, Police Station-Themi, Tehsil and District-Narsignhpur is directed to process the complaint of petitioner as per law and take action if cognizable offence is made out against the accused persons and act in accordance with the judgment passed by Apex Court in case of Lalita Kumari (supra) as well as by this Court in WP No.18878/2020 {Rajendra Singh Pawar and Others Vs. State of M.P. and Others}.

No opinion is expressed on the merits of the case.

Signature Not With aforesaid direction, writ petition is disposed of. SAN Verified

Digitally signed by SHABANA ANSARI Date: 2021.10.27 09:31:23 IST 2 WP-400-2020 Certified copy as per rules.

                                                                   (VISHAL DHAGAT)
                                                                        JUDGE

                      shabana




Signature
 SAN      Not
Verified

Digitally signed by
SHABANA ANSARI
Date: 2021.10.27
09:31:23 IST