LEELA AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) It is contended by learned counsel for the petitioner that report was made to the Superinendent of Police as the petitioner was not able to make report to Police Station Kharsiya because of the influence of respondent No. 5 that when her daughter goes to college she is subjected to assault and threat has been given that she would be subjected to acid attack. However, despite the report made no cognizance has been taken.

(2.) Perusal of the report dated 10.08.2018 would show that report was made by the petitioner Leela Agrawal, widow of Late Arun Kumar Agrawal to the Kharsiya Police Station for the offence against respondent No. 5 - Vasudev Agrawal.

(3.) The Supreme Court in the matter of Lalita Kumari Vs. Government of Uttar Pradesh and others { (2014) 2 SCC 1 } the concerned police is expected to lodge the FIR and carry out the investigation. Under the circumstances, it is directed that the Superinendent of Police may forward the report to the concerned Police Station to register the FIR, if already not registered, and do the needful and complete the investigation within a reasonable time.