REGENT COMPUTRONICS PVT. LTD.

A RAJAMMAL Appellant

V/S

SUPERITENDENT OF POLICE Respondents

Referred Judgements :-

A. SOWFILA V. THE COMMISSIONER OF POLICE,MADURAI AND 2 ORS. ETC. [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
MOHINDRO VS. STATE OF PUNJAB [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [REFERRED TO]
HARI SINGH VS. STATE OF U P [REFERRED TO]
LALLAN CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
RAJINDER SINGH KATOCH VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) THE petitioner has come forward with this petition seeking for the relief of direction to the 2nd respondent police to register the First Information Report on the basis of the complaint given by the petitioner dated 28. 12. 2008, investigate the crime and to file final report in accordance with law.

(2.) THE grievance of the petitioner is that in spite of the allegations contained in her complaint constituting cognizable offences, the second respondent police failed to register the First Information Report and thereby contravened the mandatory provision contemplated under Section 154 cr. P. C.

(3.) HEARD the learned Government Advocate (Crl. Side) on the submissions made by the learned counsel for the petitioner.

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A RAJAMMAL Vs. SUPERITENDENT OF POLICE

Referred Judgements :-

JUDGEMENT

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