JHARNA BAGHEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The petitioner has fled the instant petition seeking direction to the police authorities (respondent Nos. 1 to 3) to register the offence against respondent No. 4 and 5 for committing fraud to the tune of Rs.25,000.00 each on the pretext of providing accommodation under the scheme of Atal Awas/Pradhan Mantri Awas Yojna.

(3.) The facts projected by the petitioners are that petitioners, who were in need of accommodation, contacted respondent Nos. 4 and 5, whom assurance was given by them to provide the accommodation under Atal Awas/Pradhan Mantri Awas Yojna and obtained Rs.25,000.00 each from the petitioners. After the passage of time, when the petitioners met with the respondent Nos. 4 and 5 about the progress of their work, respondent No. 4 and 5 used filthy language and also assaulted them. Thereafter, the petitioners have made complaint before the police authority, but the concerned police authorities are neither lodging FIR nor taking any action against respondent Nos. 4 and 5.