SABIYA BEGAM @ MALKA Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition seeks issuance of a writ in the nature of mandamus directing respondents/police agency to register First Information Report in compliance of order dated 3.9.2015, passed in exercise of jurisdiction under section 156(3) of the Code of Criminal Procedure, 1973(for short 'Cr.P.C.'), by Additional Chief Judicial Magistrate, Bahriach in Criminal Misc. No.1690 of 2015, Police Station Dargah Shareef, District Bahriach.

(2.) The facts and circumstances of the case giving rise to the occasion of filing this petition are required to be noticed.

(3.) It appears that in an incident of 11.5.2015, the daughter of the petitioner was done to death. It further appears that the petitioner approached the concerned Police Station for registration of First Information Report under Section 154 (1) Cr.P.C., and later under Section 154(3) Cr.P.C., however the police did not register the crime. Under the circumstances, the petitioner filed an application under Section 156 (3) Cr.P.C. dated 9.7.2015 (Annexure No.1).