ANANTHI Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition is filed seeking a direction to the respondent police to register a case on the basis of the petitioner's complaint in CSR No.685 of 2017 dated 09.08.2017.

(2.) By consent of both sides, this Criminal Original Petition is taken up for final disposal. It is brought to my notice that though the date of the complaint has been mentioned as 09.08.2011, it is seen that the complaint had made only on 09.08.2017.

(3.) The grievance of the petitioner is that inspite of a complaint given by her on 09.08.2017 to the respondent, the same has been kept in abeyance without any action. It is well settled in the judgment of the Hon'ble Supreme Court in Lalita Kumari Vs. Government of Uttar Pradesh and others [2013 (6) CTC 353], that registration of an FIR is mandatory under Section 154 of the Code of Criminal Procedure if an information furnished to the police officer disclose commission of a cognizable offence and in cases where the information does not disclose a cognizable offence, a preliminary enquiry has to be conducted.