LEENA SHRIVASTAVA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken up for hearing through video conferencing.

(2.) Mr. Ashish Shrivastava, learned counsel for the petitioner, submits that despite having complaint against the private respondent No.6 for offence under Sections 420, 467, 468, 471, 120B/34 of the IPC but no action has been taken by the respondent authorities, therefore, an appropriate direction be issued to the respondent authorities to register an FIR against the private respondents and investigate the matter in the light of the decision rendered by the Supreme Court in Lalita Kumari vs. Government of U.P., (2014) 2 SCC 1.

(3.) Learned State counsel submits that in view of the decision rendered by the Supreme Court in the case of M. Subramaniam and Ors. v. S. Janaki and Ors., remedy is available to the petitioner to approach the Judicial Court under Section 156(3) or 200 of the Cr.P.C.