SHAKUL NAVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought indulgence of this Court for issuance of a direction to respondent no.2/S.S.P., District Udham Singh Nagar to decide the representation of the petitioner in the light of Sec. 173(4) of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short B.N.S.S.).

(2.) Heard learned counsel for the parties.

(3.) It is submitted by learned counsel for the petitioner that petitioner when failed to get registered an FIR, has approached the S.S.P. Udham Singh Nagar by sending an application to register the case. The said application of the petitioner is still pending consideration.