SHEELA BOGI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Mr. Chitendra Singh, learned counsel for the petitioner, submits that though the complaint has been made to respondent No.5 against respondents No.6 and 7 for commission of cognizable offences but no action has been taken by respondent No.5, then complaint has also been made before respondent No.4 but no action has been taken by respondent No.4 also, therefore, an appropriate direction be issued to register an FIR against respondents No.6 and 7 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 and perused the records.