ASHUTOSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India, seeking the following reliefs :-

(2.) It is the case of the petitioner that private respondents No. 5 to 13 have abused and threatened and also done marpeet with the petitioner and his family members and also trespassed the field of the petitioner and also destroyed the safety tank. In this regard, petitioner made a complaint in the concerned police station for registering a case against the private respondents but the police registered crime against petitioner and his family members on the complaint of respondent No.14, but no action has been taken against respondents No.5 to 13. He has also made a complaint to the S.P. also, but no action has been against them till date. It is, therefore, prayed that the respondent police authorities may be directed to register a case against the private respondents No.5 to 13 and also to quash the FIR No.124/2020, registered against him at P.S. Hanumana, district Hanumana.

(3.) In Sudhir Bhasakr Rao Tambe Vs. Hemant Yashwnat Dhage and others (2016) 6 SCC 277, the Supreme Court referring to the case of Aleque Padamsee and others Vs. Union of India and others (2007) 6 SCC 171 and Sakri Vasu Vs. State of U.P. (2008) 2 SCC 409 has held :-