YASHVARDHA SHRIVASTAV Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed for issue of writ of mandamus directing the respondent to file a complaint before the concerned Magistrate Court under Sec. 182 of IPC on the ground that the wife of the petitioner had given a false complaint against the petitioner before the police and the complaint itself was closed as false and the complaint had resulted in causing injury to the petitioner.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondent.

(3.) The case of the petitioner is that his wife had given a complaint on 12/3/2023 against the petitioner as if the petitioner had pushed her near the Family Court. Based on this complaint, the petitioner was summoned by the respondent police and he appeared before the respondent police continuously for a period of seven days starting from 5/5/2023 to 11/5/2023. Whatever questions were posed by the police was answered by the petitioner. Ultimately, the complaint itself was closed as a false complaint.