VINOD KUMAR DAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner herein seeks a direction to respondents No.1 & 8 for registration of first information report (FIR) against respondent No.10 stating inter alia that he has committed cognizable offence punishable under Sections 420, 467, 468, 471 and 120B read with Section 34 of the IPC and despite report, respondents No.1 & 8 are not registering FIR, therefore, suitable direction be given to respondents No.1 & 8 for registration of FIR.and investigation thereupon.

(2.) Return has been filed by the State/respondents No.1 to 9 stating inter alia that the petitioner being a journalist has no locus to file this writ petition and even otherwise, he has a remedy of filing complaint under Section 200 of the Code of Criminal Procedure, 1973 as such, the writ petition deserves to be dismissed. It has also been stated that on enquiry, no cognizable offence is found to have been committed by respondent No.10.

(3.) Respondent No.10 has also filed return and has stated that no case is made out against him and and the writ petition deserves to be dismissed against him.