DINESH SINGH SOLANKI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is for registration of the FIR, which discloses a cognizable offence.

(3.) It is contended by learned counsel for the petitioner that the petitioner who is resident of Agra has made a report but it was not registered and he is being threatened that he could not even enter into the periphery of the police station Kargi Road, Kota as threat looms large.