RAJMANI KUSHWAHA Vs. STATE OF MP

JUDGEMENT

(1.) Aggrieved by the alleged inaction on the part of the respondnet No. 3 in respect of the incident dated 8.3.2010 whereon allegedly the petitioner was given a beating by respondents No. 4 to 7, petitioner has filed this petition seeking direction to respondent No. 2 to investigate the case and register FIR against the respondent No. 4 to 7.

(2.) After hearing the learned counsel for the petitioner this Court is of the considered opinion that remedy lies if the petitioner take recourse to the Code of Criminal Procedure, 1973.