AMIT TONGIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner makes a limited prayer that he is aggrieved with the communication dtd. 5/2/2022 issued by Nayab Tehsildar to SHO, Police Station Tejaji Nagar, Indore directing him to register FIR for commission of the offence under sec. 420, 406, 120-B of the IPC against the petitioner. He submits that the police authority be directed to consider the document submitted by the petitioner before further proceeding in the matter in the light of the judgment passed by the Apex Court in the case of Arnesh Kumar Vs. State of Bihar reported in (2014) 8 SCC 273.

(2.) In such limited prayer, there is no objection by learned counsel for the respondent/state.

(3.) In view of the aforesaid, the present petition is disposed off with a direction to the respondent no.3 to take into consideration the various documents submitted by the petitioner before proceeding in the matter on the communication dtd. 5/2/2022 Annexure P/11.