GOVIND SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel for the petitioner submits that though the complaint has been made to the respondent authorities against respondent No.10 for commission of cognizable offences, no action has been taken by the concerned authorities, therefore, an appropriate direction be issued to register an FIR against respondent No.10 and to 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.

(2.) 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.

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