REETA BABAR Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government. Heard the learned counsel for the parties.

(2.) Petitioner has filed the present petition, under Section 482 of the Cr.P.C., seeking direction to the respondents to register an F.I.R. against the accused and take appropriate action against them.

(3.) It is submitted that in spite of receiving written complaint/application made by the petitioner, the Police authorities are not taking any action, therefore, the present petition has been preferred for direction to the Police authorities to take appropriate action.