SASANKAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY this petition, the petitioner seeks a direction to the respondents No.2 & 3 to register FIR under Section 306 read with Section 34 of the Indian Penal Code against the subject teacher of Hindi and Principal of MGM Higher Secondary School. The petitioner also seeks a direction for grant of compensation amounting to Rs.5,00,000/- for causing mental torture and harassment to his deceased daughter.

(3.) ADMITTEDLY, the petitioner has not taken recourse to the provisions of Section 156 (3) of the Code of Criminal Procedure, 1973 (for short "the Cr.P.C.") by making an application to the Magistrate concerned for appropriate action on the complaints of the petitioner. Thus, at this stage, it would not be proper to interfere with the matter in exercise of writ jurisdiction when the proper and effective forum of making an application/complaint before the Magistrate under the provisions of the Cr.P.C., is available.