RACHNA ARORA Vs. STATE

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by a serving officer of U.P. Judicial Services seeking directions of this Court to register an FIR under various provisions of Indian Penal Code, Information Technology Act and for handing over investigation to CBI.

(2.) I consider that for deciding this petition, it is not necessary to go into the allegations made by the petitioner. It is an undisputed fact that the petitioner has not approached any police station either in U.P. or in Delhi for registration of an FIR and it is not her case that police of either U.P. or Delhi refused to register an FIR. It is her own case that she was a member of U.P. Judicial Service from before her marriage. The alleged offence described by her in the petition was allegedly committed by her estranged husband

(3.) I consider that a person can approach this Court under Article 226 of the Constitution of India where legal or other right of a person is infringed by the authorities concerned. If there is no infringement of any legal or other right and there is no allegation of infringement of any legal or other right at the hands of State, the High Court cannot be approached under Article 226 of the Constitution of India. In The State of Maharashtra v Farook Mohd. Kasim Mapkar and others, 2010 8 JT 151, the Supreme Court observed as under:- "In Hari Singh vs. State of U.P., 2006 5 SCC 733, considering the very same provisions, this Court concluded that when the information is laid with the police but no action on that behalf is taken, the complainant can under Section 190 read with Section 200 of the Code lay the complaint before the Magistrate having jurisdiction to take cognizance of the offence and the Magistrate is required to enquire into the complaint as provided in Chapter XV of the Code. It was further held that in case the Magistrate after recording evidence finds a prima facie case, instead of issuing process to the accused, he is empowered to direct the police concerned to investigate into the offence under Chapter XII of the Code and submit a report. If he finds that complaint does not disclose any offence to take further action, he is empowered to dismiss the complaint under Section 203 of the Code. In case he finds that the complaint/evidence recorded prima facie discloses an offence, he is empowered to take cognizance of the offence and would issue process to the accused. After pointing out the same, the Court has concluded the dismissal of writ petition filed under Article 32." (para 12)