RAJMANI KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) AGGRIEVED by the allege inaction on the part of the respondent No. 3 in respect of the incident dated 08-03-2010 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 respondents 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.

(3.) IN view whereof, therefore, without further dwelling upon the merit of the matter the petition is disposed of with a liberty to the petitioner to take recourse to the remedy available to him under the Code of Criminal Procedure, 1973.