WPCRL/333/2022
2022 Latest Caselaw 1073 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      01.04.2022                        WPCRL No. 333 of 2022
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Bhupesh Kandpal, learned counsel for the petitioner, Mr. V.S. Rathore, learned AGA for the State and Ms. Pooja Tiwari, learned counsel for the respondent no.3.

On 02.03.2022, the learned counsel for the State was directed to inform this Court what action has been taken by the Station House Officer, Kotwali Ramnagar on the written information dated 21.11.2022, submitted by the petitioner. On 25.03.2022, the learned counsel for the State requested further time to get instructions. Today, the learned counsel for the State submitted that FIR was not registered.

The learned counsel for the petitioner submitted that the information of the informant discloses cognizable offence, therefore, in view of the judgment passed by the Hon'ble Supreme Court in Lalita Kumari vs. State of Uttar Pradesh, 2014 (2) SCC 1, the registering of the First Information Report is mandatory.

With the consent of the learned counsel for the State, the Station House Officer, Kotwali Ramnagar is directed to appear in-person before this Court on 13.04.2022.

List this case on 13.04.2022.

(Alok Kumar Verma, J.) 01.04.2022 Pant/