SHABNAM KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) STATUS report as called vide order dated 21/2/2014 has not been filed by the State.

(2.) IT is submitted by Shri Sharma, learned counsel for the petitioner that crime has not been registered till now, therefore status report is not being produced.

(3.) LEARNED counsel contends that the petitioner is being made subject to harassment by her superior under whose control she has been working as data entry operator. She made several complaints to the police authorities for taking appropriate action in the matter but all in vein and therefore for the inaction on the part of the police authorities, present petition has been moved by her seeking necessary directions for proper investigation and registration of the case. It is submitted that if the matter is not investigated, great injustice will be done with the petitioner as from perusal of the complaint it prima facie appears that cognizable offence has been committed by the accused. In support of the aforesaid submissions, reliance has been placed on the decision of the Apex court in the case of Lalita Kumari Vs. Government of Uttar Pradesh & others : (2014) 2 SCC 1.