Shahjhan vs State Of Uttarakhand And Another
2023 Latest Caselaw 574 UK

     HIGH COURT OF UTTARAKHAND AT
               NAINITAL
            Criminal Writ Petition No.374 of 2023

Shahjhan                                                 ....Petitioner

                                 Versus

State of Uttarakhand and Another                     ....Respondents

Present:-
              Mr. Rajveer Singh, Advocate for the petitioner.
              Mr. Lalit Miglani, A.G.A. assisted by Ms.         Sangeeta
              Bhardwaj, Brief Holder for the State.


                              JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner seeks directions that the police

may be directed to lodge First Information Report of the

petitioner.

2. Heard learned counsel for the parties and

perused the record.

3. It is the case of the petitioner that she was

repeatedly raped by some persons. She gave a report to police,

but it was not lodged.

4. The petitioner is free to approach the court of

Magistrate under Section 156(3) of the Code of Criminal

Procedure, 1973. Petitions seeking such relief may not be

entertained.

5. Having considered, this Court is of the view that

there is no reason to make any interference. Accordingly, the

petition deserves to be dismissed, at the stage of admission

itself.

6. The petition is dismissed in limine.

(Ravindra Maithani, J.) 02.03.2023 Ravi Bisht