RAJKUMAR CHAKRANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By way of instant writ petition, the petitioners are seeking police protection from respondent nos.4 to 6 and direction to respondent nos.2 and 3 not to harass the petitioners and other family members.

(2.) Learned counsel for the State pointed out that the petitioners have already availed the remedy by filing an application under sec. 156(3) of the Code of Criminal Procedure on 12/11/2022 as well as a complaint under sec. 200 of Code of Criminal Procedure has also been filed on 12/11/2022, which are pending, and without even giving respondents breathing time to follow the procedure and pass necessary orders, the petitioners have rushed this Court. In such circumstances, no directions can be issued.

(3.) Taking into consideration the totality of the facts and circumstances of the case, the concerned Magistrate is directed to decide the application filed by the petitioners under sec. 156(3) of CrPC, as expeditiously as possible in accordance with law.