Smt. Vaishali Patwa vs The State Of Madhya Pradesh
2024 Latest Caselaw 15400 MP

Madhya Pradesh High Court

Smt. Vaishali Patwa vs The State Of Madhya Pradesh on 22 May, 2024

Author: Anand Pathak

Bench: Anand Pathak

                                                      1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE ANAND PATHAK
                                             ON THE 22 nd OF MAY, 2024
                                          WRIT PETITION No. 12010 of 2024

                          BETWEEN:-
                          SMT. VAISHALI PATWA W/O SHRI SONU KEER, AGED
                          ABOUT     22    YEARS, OCCUPATION: D/O   SHRI
                          KAPOORCHAND PATWA, OCC-HOUSEWIFE R/O NEAR
                          ICE CREAM FACTORY BRAKHEDI BHOPAL, DISTRICT
                          BHOPAL (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI AKASH VISHWAKARMA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH ITS
                                SECRETARY HOME DEPT. VALLABH BHAWAN
                                BHOPAL BHOPAL (MADHYA PRADESH)

                          2.    THE INSPECTOR GENERAL OF POLICE, POLICE
                                HEADQUARTERS DISTRICT BHOPAL (MADHYA
                                PRADESH)

                          3.    THE COMMISSIONER      OF POLICE, BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                          4.    THE TOWN INSPECTOR OF WOMEN CELL POLICE
                                STATION, BHOPAL DISTRICT BHOPAL (MADHYA
                                PRADESH)

                          5.    THE STATION HOUSE OFFICER, POLICE STATION
                                JAHANGIRABAD DISTRICT BHOPAL (MADHYA
                                PRADESH)

                          6.    SMT. CHANDRO KEER W/O SHRI SURENDRA
                                KEER, AGED ABOUT 34 YEARS, OCCUPATION:
                                HOUSEWIFE R/O VILLAGE LADLI, TEHSIL
                                RAJMAU,    POLICE STATION    GAUHARGANJ
                                RAISEN, DISTRICT RAISEN (MADHYA PRADESH)

                          7.    SMT. JYOTI KEER W/O SHRI RAMGOPAL KEET,
Signature Not Verified
                                AGED    ABOUT    29   YEARS, OCCUPATION:
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/22/2024
6:21:08 PM
                                                         2
                                HOUSEWIFE R/O VILLAGE LADLI, TEHSIL
                                RAJMAU,    POLICE STATION    GAUHARGANJ
                                RAISEN, DISTRICT RAISEN (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                             (SHRI LALIT JOGLEKAR              -   GOVERNMENT      ADVOCATE       FOR
                          RESPONDENTS / STATE )

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

The instant petition has been preferred by petitioner under Article 226 of the Constitution seeking following reliefs:-

i- It is, therefore prayed before this Hon'ble Court may kindly be pleased to direct the respondent No. 2 to 5 to consider the representations / applications made by the petitioner and to take legal action as per the law and lodge the FIR against the respondent No. 6 to 7 for the offences committed by them.

ii- Any other writ direction order which the Hon'ble Court may deem fit and proper and may also be pleased to be awarded in favour of petitioner. iii- To grant any other relief suitable according to the facts and circumstances of the case along with the cost of this petition be also awarded.

2. After arguing for a while, when this Court refers the judgment of Apex Court in the case of Sudhir Bhaskarrao Tambe Vs. Hemant Yashwant Dhage, (2016) 6 SCC 277 and the judgment rendered by this Court in the case of Shweta Bhadoria Vs. State of M.P. and Ors., 2017 (1) MPLJ (Cri) 338, then counsel for the petitioner seeks withdrawal of this petition with liberty to pursue another remedy available to him in accordance with law.

3. Prayer noted.

4. The petition is dismissed as withdrawn with liberty prayed for.

(ANAND PATHAK) JUDGE nks