KASTURCHAND LODHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) Mr. Rajeev Shrivastava, learned counsel for the petitioners, submits that though the complaint has been made to the respondents authorities against respondents No.7 to 9, for commission of cognizable offences no action has been taken by the respondent authorities, therefore, an appropriate direction be issued to register an FIR against respondents No. 7 to 9 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.