RAMJI SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner herein seeking direction to the concerned police authority to register FIR against respondents No. 5 and 6 stating that despite of several complaints having been made to the Station House Officer and the Superintendent of Police, Bilaspur which discloses commission of cognizable offence, yet F.I.R. has not been registered against respondents No. 5 and 6.

(2.) Mr. Rahul Tamaskar, learned counsel for the petitioner would submit that respondents No. 5 and 6 have committed cognizable offence against the petitioner and for that he made a complaint on 04/03/2015 to the Superintendent of Police, Bilaspur and several other complaints to the Station House Officer for registration of FIR against respondents No. 5 and 6 which has not been done, therefore, appropriate direction be issued to the concerned police authority to register FIR against respondents No. 5 and 6 in light of the decision rendered by this Court in the matter of Bhushan Singh Rathiya v. State of Chhattisgarh and Ors ., Writ Petition (Cr.) No. 9 of 2016 decided on 26/08/2016.

(3.) I have heard learned counsel for the petitioner at length.