LAXMI PRASAD KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The present petition is for non-registration of the FIR against respondents No.8 to 21.

(3.) Learned counsel for the petitioner submits that respondents No.8 to 21 forcefully entered into the shop of the petitioner and demolished it and despite the report made no FIR is lodged. He referred to Annexure P-2, P-3 and P-4 and submits that the police was bound to register the FIR and investigate the matter.