SANDEEP YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The grievance of the petitioner is that after registration of FIR in the matter on 16/6/2022, no action has been taken by the respondents. On the complaint of the petitioner, the said FIR was registered for commission of offences under Sec. 420, 406 of IPC and also the offences under Sec. 3, 4, 5 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Sec. 6(1) of Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam 2000 which was registered at Crime No.513/22 at Police Station - Chandan Nagar, District-Indore, but no action has been taken after registration of the said FIR. The petitioner has made complaints to the higher police authorities, however, he has not submitted any representation to the respondent No.2-Superintendent of Police (West Zone), Indore.

(2.) It is made clear that this Court has not expressed any opinion on the merit of the case.