Ram Vishal Singh Rathore vs Dr. Ashish
2021 Latest Caselaw 5312 MP

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                               THE HIGH COURT OF MADHYA PRADESH
                                         CONC No.364/2017
                             (RAM VISHAL SINGH RATHOR Vs Dr. ASHISH & ANOTHER)


                                                  Lok Adalat

                    Gwalior, Dated : 11-09-2021

                          Shri Narottam Sharma, counsel for petitioner.

                          This contempt petition has been filed complaining the non-

                    compliance of order dated 17.02.2016 passed in W.P. No.1128/2016 by

                    which the respondents were directed to decide the complaint of the

petitioner in the light of judgment passed by the Supreme Court in case

of Lalita Kumari Vs. Government of UP & Ors. reported in (2014) 2

SCC 1.

By referring to the compliance report, it is submitted by counsel

for petitioner that no FIR has been lodged so far.

In the light of judgments passed by the Supreme Court in the

case of Sakiri Vasu vs. State of U.P., reported in (2008) 2 SCC 409,

Aleque Padamsee and others Vs. Union of India & Ors., reported in

(2007) 6 SCC 171, Divine Retreat Centre Vs. State of Kerala and

others reported in (2008) 3 SCC 542 and Division Bench of this Court

in Writ Appeal No.247/2016 (Shweta Bhadauria Vs. State of M.P.

& Ors.), liberty is granted to the petitioner that if so advised, he can

file a complaint under Section 200 of Cr.P.C.

With aforesaid liberty, contempt petition is finally disposed of.

                    (G.S. Ahluwalia)                                          (N.K. Gupta)
                       Member                                                   Member
Aman
 AMAN TIWARI
 2021.09.13
 15:34:36 +05'30'