JASPAL BAGH YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of this petition, the petitioner seek direction to the respondents to register FIR against accused Basant Kumar Tiwari and investigate the matter.

(2.) Learned counsel for the petitioner submits that accused Basant Kumar Tiwari has committed cognizable offence under Section 420 of IPC and FIR has not been registered against him by the Police, therefore, appropriate direction may be passed for registration of FIR against him.

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