RAEESA ANSARI 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. 6 to 8 stating that despite of several complaints having been made to police authorities which discloses commission of cognizable offence, yet F. I. R. has not been registered against respondents No. 6 to 8.

(2.) Mr. Ashutosh Shukla, learned counsel for the petitioner would submit that respondents No. 6 to 8 have committed cognizable offence against the petitioner and for that she made a complaint on 07/01/2019 to the Station House Officer, Bilaspur and several other complaints to the Superintendent of Police, Bilaspur and to the Women Police Station for registration of FIR against respondents No. 6 to 8 which has not been done, therefore, appropriate direction be issued to the concerned police authority to register FIR against respondents No. 6 to 8 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.