VIRENDRA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under Section 482 of Cr.P.C. has been filed for invoking the inherent jurisdiction of this Court and seeking direction to direct the Police Banmore (commonly known as Banmore Cement) District Morena to register FIR against the culprits in respect of complaint sent to the police by registered post dated 04.7.2014.

(2.) PETITIONER Virendra Singh is an agriculturist of District Morena and is permanent resident of village Pahadi, Banmore, District Morena. On 20.3.2014 a person named Bhura was murdered by some unknown persons. In this murder case, petitioner's relative are ropped in by the opposite faction. Crime No. 91/2014 was registered under Sections 396, 397, 147, 148, 149 of IPC read with Section 11/13 of MPDVPK Act and also under Section 25/27 of Indian Arms Act. Charge sheet (Annexure P/1) has been filed by Police Banmore.

(3.) THEREAFTER again in the intervening night of 11/12th April, 2014 the above named persons committed dacoity in the house of the applicant and his brother's house situated at village Pahadi and robbed gold and sliver ornaments and other household articles. Regarding above two incidents of dacoity committed on 20.3.2014 and 11th -12th April, 2014 by the family members of the deceased Bhura, the petitioners made several oral and written complaints before the police Banmore but of no avail. Due to the influence of the culprits no FIR has been registered.