SUNIL KUMAR EKKA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The facts projected by the petitioner are that respondent No. 6 has committed forgery in Government revenue documents and sold the Government land to some of the villagers. On 17/11/2018, Upper Collector, Balrampur enquired the case and found that respondent No. 6 has committed forgery, thereafter on the basis of complaint made by the petitioner, Collector cancelled lease of respondent No. 6 on 21/12/2018 and further directed for registering the FIR against respondent No. 6. On 13/9/2021, a written complaint has been submitted by the petitioner before the Collector Balrampur, District- Balrampur-Ramanujganj against respondent No. 6 and requested the Collector for inquiry and taking appropriate action against respondent No. 6 but FIR has not been registered. Petitioner has filed this petition for seeking direction to respondent No. 5 to register FIR against respondent No. 6. Hence, this petition.

(2.) On the basis of this factual matrix, the petitioner has filed this petition and prayed for following reliefs:-

(3.) The Hon'ble Supreme Court in case of Sakiri Vasu Vs. State of Uttar Pradesh and others 1, has examined the issue in paragraphs 27 and 28 and held as under:-