ABHISHEK JAIN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of this petition, the petitioner seek direction to the respondents 1 to 4 to register FIR against respondents 5 to 12 and investigate the matter against them through Special Investigation team.

(2.) Learned counsel for the petitioner submits that respondents 5 to 12 have committed cognizable offence and FIR has not been registered against them by the Police, therefore, appropriate direction may be passed for registration of FIR against them.

(3.) I have heard learned counsel for the petitioner, considered his submissions made hereinabove and also went through the records with utmost circumspection.