MOHD ANISH MEMON Vs. STATE OF C G

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner submits that the respondent No.5, who is working as City Superintendent of Police. Korba Town, City Kotwali, Korba, is unnecessarily harassing the petitioner as well as his family members. The respondent No.5 is also making all efforts to register false cases against the petitioner, visiting the service premises of the petitioner and raising illegal demand from him. For the aforesaid illegal acts of the respondents No.5, the petitioner made several reports before the Police Authorities, but they have not taken any action on the reports of the petitioner. Thus, the Police Officers are not taking any interest in the matter and not proceeding with the reports of the petitioner.

(2.) IN this regard, law is very clear. If the Police Station is not recording the information as referred in sub-section (1) of Section 154 of the Code of Criminal Procedure, 1973 (for short "the Cr.P.C"), complaint can be made to the Superintendent of Police of the District concerned. Even if the Superintendent of Police fails to take any action, the complainant can take recourse to provision of Section 190 read with Section 200 of the Cr.P.C.

(3.) IN the matter of Sakiri Vasu Vs. State of U.P. and others2, the Hon'ble Supreme Court observed as under :