DR. POONAM SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following reliefs:-

(2.) It is submitted by the Counsel for the petitioner, that a complaint has been made to the police authorities with regard to offence committed against her husband, but no action has been taken by the police, therefore, the police be directed to register the FIR.

(3.) Per contra, it is submitted by the counsel for the State that in THE HIGH COURT OF MADHYA PRADESH WP No.9800/2021 Dr. Poonam Sharma vs. State of M.P. and Ors.