PURUSHOTTAM SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner, a senior most IPS Officer (suspended on 29/9/2020), has filed this petition under Article 226 of the Constitution of India, aggrieved by the inaction of the respondent no.1 to 4/authorities in relation to various complaints made by him in respect of criminal acts committed by respondent no.5 who happens to be his wife.

(2.) The grievance of the petitioner is that after a matrimonial dispute with his wife, he started living separately from his wife who not only stolen his licensed revolver and car,but also trespassed his house and threatened and abused him. It is submitted that a complaint in this regard has been made to the police authorities, however, no action has been taken by them. The further contention is that the petitioner being victim on account of undue influence and political pressure is under apprehension that he may suffer fatal loss of life and limb.

(3.) As regards, apprehension of loss of life and limb on account of political pressure is concerned, there is no document to substantiate the claim of petitioner. He has made certain allegations against his wife and his claim is that he is having CCTV footage/CD in this regard. According to the petitioner, despite repeated complaints/ representations, the police authorities are not taking cognizance of the complaints made by him as against his wife.