RAJENDRA SINGH PAWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioners have filed this present writ petition making following prayers:-

(2.) Counsel for the petitioners submitted that no action has been taken by respondent no.3 on his complaint/information given regarding commission of offence by one Shridhar Engle. It is submitted by counsel for the petitioners that Shridhar Engle is a habitual offender and he is doing forgery and cheating and, therefore, offences ought to have been registered by respondent no.3 against him.

(3.) Number of petitions are filed before High Court as Police does not take any decision on a complaint made by a party regarding economic offences. In all such petitions, prayer is made for lodging of First Information Report against the accused persons or prayer is made to decide the complaint/representation preferred by the petitioners before concerned police station or by Superintendent of Police. This Court in matter of Dharmendra Sonkar Vs. State of M.P. and others , 2018 1 MPLJ 716, Shweta Bhadauria Vs. State of M.P. and others , 2017 1 MPJR 247, Sudhir Bhaskar Rao Tambe Vs. Hemant Yashwant Dnage and others , 2016 6 SCC 277, has held that in cases, where First Information Report is not registered at Police Station, then complainant has an alternate remedy under Sections 154 (3), 156 (3) of the Code of Criminal Procedure or to avail alternative remedy under Sections 190 and 200 of the Code of Criminal Procedure or in exceptions enumerated in case of Whirphool Corporation Vs. Registrar of Trade Marks, Mumbai and others , 1998 8 SCC 1 can file a writ petition before High Court.