RAMU Vs. INSPECTOR OF POLICE KALLAVI

JUDGEMENT

(1.) THE learned counsel for the petitioner submits that the petitioner has come forward with this petition for a direction to the first respondent to file a First Information Report against the complaint lodged by the petitioner herein dated 3. 6. 2007.

(2.) HEARD the learned counsel for the petitioner and the learned Government Advocate (Crl. Side ).

(3.) A perusal of the complaint dated 3. 6. 2007 does not reveal the commission of any cognizable offence. Hence, the direction sought for in the above petition, cannot be issued. However, it is open to the petitioner to approach the concerned jurisdictional Magistrate Court to seek appropriate relief in the manner known to law.