SINDHU JANAK NAGARGOJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The appeal is directed against the impugned order dtd. 5/10/2020 passed in Criminal Writ Petition No. 817 of 2020 by the High Court at Bombay, Appellate Side, Bench at Aurangabad, whereby the High Court has dismissed the writ petition filed by the appellant - Sindhu Janak Nagargoje seeking directions to register the offence as per the complaints submitted by the appellant. It is submitted by the learned counsel for the appellant that the deceased Shivaji Bangar, brother of the appellant was severely beaten and brutally assaulted by the accused on 2/4/2020 and he succumbed to injuries on 3/4/2020. Thereafter on 5/4/2020, the appellant and others had gone to the concerned police station to register the crime, however the same was not registered. The appellant thereafter submitted the complaints on 6/5/2020 and 12/6/2020 to the concerned respondents however no action was taken to register the complaint.

(3.) The appellant - Sindhu Janak Nagargoje, therefore, approached the High Court by way of the Writ Petition, which has been dismissed by the impugned order.