KALAVATHY Vs. STATE

JUDGEMENT

(1.) The learned counsel for the petitioner and the learned Additional Public Prosecutor are present.

(2.) The Criminal Original Petition has been filed to direct the respondent to register the complaint and conduct enquiry on the petitioner's complaint dated 12.05.2014.

(3.) In the recent decision (Lalita Kumari v. Government of Uttar Pradesh and others, 2014 2 SCC 1), the Constitution Bench of the Hon'ble Apex Court issued the following directions relating to registration of FIR, which read as follows: