ASHOK SINGH BHADORIYA Vs. STATE OF M P

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has sought indulgence of this Court with a prayer that respondents No.1 to 3 be directed to expedite pending enquiry against the respondents No.5 and 6 and initiate criminal proceedings against them.

(2.) Petitioner has alleged that the respondents No.5 and 6 while they were posted as Assistant Sub Inspector and Constable of SAF respectively had misbehaved, harassed, humiliated and manhandled him on 15/05/2013 at Deendayal Check post and therefore, he had made a complaint to the authorities. Gist of the complaint is to the following effect:

(3.) Petitioner submits that considering the gravity of the alleged incident, the respondents must be directed not only to complete the enquiry pending against the respondents No.5 and 6 expeditiously but also initiate the proceedings as contained in Regulation 337 of the Madhya Pradesh Police Regulations.