BRIJBHAN SINGH RAJPUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. This writ petition is filed by the petitioner seeking appropriate direction to the respondent authorities to register an FIR against the culprits, who have prepared forged and fabricated bills and on the basis of same, the culprits have embezzled the government money.

(2.) The facts projected by the petitioner are that the petitioner and other villagers of Gram Panchayat, Bachhalikhurd have made complaint regarding preparation of forged and fabricated documents and embezzlement of government money and on the basis of said complaint, the respondent No. 4 has conducted preliminary enquiry and recorded the statement of the witnesses and also inspected the relevant documents and after preliminary enquiry, the respondent No. 4 has concluded that the culprits have prepared forged and fabricated bills and embezzled the government money, therefore the respondent No. 4 has directed the respondent No. 6 to lodge FIR against the culprits and submit compliance report within two days. In spite of the said direction, till date the respondents No. 5 and 6 have not registered the offence against the culprits and providing shelter to the culprits. The conduct of the respondent No. 6 indicated that he is hand-in-glove with the culprits and due to which, he is providing shelter to the culprits by not complying with the direction of the respondent No. 4 dtd. 18/11/2021. The petitioner has made complaint before the respondent No. 3 against the conduct of respondent No. 6 of not registering the offence against the culprits and providing shelter to the culprits, but till date the respondent No. 3 has not taken any action on the complaint of the petitioner.

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