LAWS(MPH)-2021-11-129

ARCHANA PAWAR Vs. STATE OF M.P.

Decided On November 02, 2021
Archana Pawar Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(2.) This petition, under Article 226 of the Constitution of India, has been filed by the petitioner seeking direction to the respondents to take cognizance of the matter on an application filed by the petitioner and take action against the accused persons and after carrying out fair and impartial investigation into the matter shall file charge sheet before the competent court having criminal jurisdiction.

(3.) Brief facts leading to filing of this case are that on 19/7/2020 respondent No.5 committed marpeet, misbehavior and slapped the petitioner when she tried to resist, the respondent No.5 started abusing due to private and personal grudge and threatened her to implicate in the false case.