NAZMA BANO Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition coming on for admission this day, the court passed the following:

(2.) In this petition filed under Article 226 of the Constitution of India, the petitioner is aggrieved by the inaction of the respondents/authorities in not registering FIR against the respondent No.4, who is blackmailing the petitioner with the view to extract money from her.