VITTAL Vs. PSI OF BABLESHWAR POLICE STATION

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs;

(2.) The grievance of the petitioner is that the complaint made by the petitioner on 18/11/2022 against certain persons has not been registered as a FIR by the respondent-police and no action has been taken thereon. A perusal of the complaint dtd. 18/11/2022 indicates that the complaint made was that there was an assault on the daughter-in-law of the petitioner/complainant, her cell phone was taken from her, she was abused and was threatened with death. The same amounts to cognizable offenses under the Indian penal code.

(3.) The Hon'ble Apex Court in Lalitha Kumari vs. State of Uttar Pradesh,(2014)2 SCC 1. more particularly para 120 thereof, has held as under;