MD. ABDUL WAHAB AZAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition has been filed by the petitioner being aggrieved by the inaction of the police authorities whereby despite complaint made by the petitioner against respondent No. 6, the police authorities are not investigating this matter with fair manner.

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