Shashank Jain vs The State Of Madhya Pradesh
2022 Latest Caselaw 1427 MP

                                    1
     IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                 BEFORE
                     HON'BLE SHRI JUSTICE ROHIT ARYA
                         ON THE 1st OF FEBRUARY, 2022

                    WRIT PETITION No. 26897 of 2021

         Between:-
         SHASHANK JAIN S/O LATE SHRI NAGENDRA
         KUMAR JAIN, AGED ABOUT 52 YEARS,
         OCCUPATION: BUSINESS R/O G-206A HIG
         PRATAP VIHAR (U.P.)-201009

                                                                .....PETITIONER
         (BY SHRI S.S.KUSHWAHA, ADVOCATE)

         AND

1.       THE STATE OF MADHYA PRADESH THROUGH
         PRINCIPAL SECRETARY, DEPARTMENT OF
         HOME, VALLABH BHAWAN, BHOPAL (M.P.)

2.       DIRECTOR GENERAL OF POLICE POLICE
         HEADQUARTER JAHANGIRABAD, BHOPAL
         (M.P.)

3.       SUPERINTENDENT           OF POLICE,     DISTRICT
         GWALIOR (M.P.)

4.       STATION HOUSE OFFICER, POLICE STATION
         THATIPUR, DISTRICT GWALIOR (M.P.)

                                                              .....RESPONDENTS
         (BY SHRI AJAY RAGHUVANSHI, GOVERNMENT ADVOCATE)
                     (Heard through Video Conferencing)
                                     ORDER

Petitioner has approached this Court with the grievance of inaction on the part of the respondents on his complaint/representation (Annexure P/1) against the persons named therein.

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 representation filed by the petitioner in all fairness ought to have been decided in the light of directives contained in paragraph 111(iv) thereof.

In the obtaining facts and circumstances and fitness of things, it shall be appropriate to direct the petitioner to approach respondent

No.3/Superintendent of Police with the pending complaint/s, 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 Authority concerned shall look into the complaint and take remedial measures, in accordance with law, expeditiously.

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 (and)

ANAND SHRIVASTAVA 2022.02.02 11:41:09 +05'30'