AJAY SINGH CHAUHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been filed under section 482 of Cr.P.C. for directing the respondent/police authorities while for taking action upon the F.I.R. Registered by the petitioner at Crime No.185/2019 at P.S. Maharajpura District Gwalior and also taking action upon the complaint registered by the applicant before the Police Authorities and also for giving protection to the applicant upopn NCR u/S. 323 and 504 B of IPC .

(2.) It is submitted that the petitioner had lodged an F.I.R. to the extent that on 10.11.2019 at Cosmo Valley Colony one duplex in the name of the petitioner which is owned by the father of the petitioner Shri Devendra Singh Chauhan which is of the ownership and possession holder of father Shri Devendra singh which is being constructed. It is further submitte that the act and condutct of the respondents No.1 and 2 authorities in not taing any strict action against the accused person and not registering the FIR against the accused persons is contrary to law. It is further submitted that several complaints as well as FIR Annexure P-1 and complaint Annexure P-2 have been submitted by the petitioner as his son has been murdered.

(3.) Learned Panel Lawyer for the State has opposed the application stating that no such relief can be granted to the petitioner. In view of the law laid down by the Hon'ble Supreme Court in the case of Sakiri Basu Vs. State of U.P and Others reported in AIR 2008 SC 907 and in case of Sudhir Bhaskar Rao Tambe Vs. Hemant Yashwant Dhage and Others reported in 2016 (6) SCC 277 and he further contended that the petitioner is having alternative and efficacious remedy of approaching under Section 153 (3) of Cr.P.C . before the concerning authority for redressing his grievance and no relief can be granted in this petition under Section 482 of Cr.P.C. He has prayed for dismissal of this petition.