NAGARDAS JETHALAL JOSHI Vs. POLICE INSPECTOR AND ORS

JUDGEMENT

(1.) THE present petition has been filed primarily for the following reliefs:

(2.) THUS , for all practical purposes, the present petition is filed for a direction to the Police for registering an FIR. The petitioner has alternative remedy of filing a complaint before the Judicial Magistrate First Class. Therefore, asking this Court to pass a direction is a misconceived effort. In any case, the Honourable Supreme Court has in the case of Sakiri Vasu v. State of U.P., 2008 2 SCC 409 held that no writ petition would lie for a direction to the police for registering the case. In that view of the matter, the present petition is held not maintainable. Hence, dismissed.