Rajneesh Kumar Upadhyay vs Home Secretary
2024 Latest Caselaw 3203 MP

Madhya Pradesh High Court

Rajneesh Kumar Upadhyay vs Home Secretary on 2 February, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                             1
                          IN    THE        HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                             ON THE 2 nd OF FEBRUARY, 2024
                                            WRIT PETITION No. 15610 of 2022

                         BETWEEN:-
                         RAJNEESH KUMAR UPADHYAY S/O SHRI GIRDHAR
                         PRASAD UPADHYAY, AGED ABOUT 48 YEARS,
                         OCCUPATION: SERVICE R/O POLICE LINES QUARTER
                         NO. 1109 GYA BLOCK THANA CIVIL LINES, JABALPUR
                         (MADHYA PRADESH)

                                                                                      .....PETITIONER
                         (BY MS. NEELU DUBEY - ADVOCATE - ABSENT)

                         AND
                         1.    HOME    SECRETARY          HOME   DEPARTMENT
                               VALLABH    BHAWAN,          BHOPAL   (MADHYA
                               PRADESH)

                         2.    JILA   ADHYAKSH            COLLECTOR, JABALPUR
                               KARYALAYA   JILA          JABALPUR    (MADHYA
                               PRADESH)

                         3.    POLICE ADHIKSHAK JABALPUR JILA JABALPUR
                               (MADHYA PRADESH)

                         4.    NAGAR   POLICE   ADHIKSHAK   ADHARTAL
                               SAMBHAG JABALPUR (MADHYA PRADESH)

                         5.    THANA PRABHARI THANA ADHARTAL JABALPUR
                               (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                         (BY SHRI H.K. GOLHANI - PANEL LAWYER)

                               This petition coming on for admission this day, th e court passed the
                         following:
                                                              ORDER

Petitioner has prayed for the following reliefs :-

"7.1 यह िक करण म उ कंिडका कं.6-7 म विणत मह वपूण सारभूत सा य को पेश फरारी अिभयोग प अ तगत धारा 299 द. .सं. अिभयोग प ं .631/17 िदनांक 25.10.2017 म स म लत कराए जाने हेत ु।

7.2 यह िक करण म फरार आरोपी के िगर तारी हेत ु समुिचत यास एवं धारा 82,83, द. .सं. के तहत समुिचत कायवाही िकए जाने हेत ु। 7.3 यह िक करण म आरोिपय ारा कराए गए फज / कूटरिचत शपथ प के साथ ज त नामांत रण करण म संबं धत के ह त लिप नमूना लए जाकर परी ण कराने तथा आयी सा य के अ य सहआरोिपय के िव कायवाही कर िव पूरक अिभयोग प उ संबं धत यायालय पेश करने हेत ु ।

7.4 यह िक करण के शी िनराकरण हेत ु अ य कोई अनुत ोष आदेश जो माननीय उ च यायालय उिचत समझे।"

Virtually by the relief petitioner is having an alternative and efficacious remedy for filing a complaint under Section 200 of the Cr.P.C. if the authorities are not taking any action on the complaint made by the petitioner and there are specific provisions under Cr.P.C. for approaching the concerning Magistrate

under Section 156 (3) of the Cr.P.C..

The law is settled with respect to the aforesaid issue, the judgment passed by the Hon'ble Supreme Court in the cases of Sudhir Bhaskar Rao Tambe Vs. Hemant Yashwant Dhage and others reported in (2016) 6 SCC 277 and Sakri Vasu Vs. State of U.P. reported in (2008) 2 SCC 409 wherein the aforesaid analogy was considered concurrently and was held by the Hon'ble Supreme Court that the remedy of approaching the concerning court for filing of private complaint is available to the petitioner.

No such relief has been claimed by the petitioner can be granted under Article 226 of the Constitution of India. Petitioner may avail the remedy as available in law.

The writ petition sans merit and is accordingly dismissed.

(VISHAL MISHRA) JUDGE SSL