RAM SHARAN GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under Article 226 prays for following reliefs:

(2.) FROM the perusal of the prayer clause contained in the instant petition it appears that the principal grievance of the petitioner is the inaction on the part of the official respondents in failing to conduct an enquiry into the alleged misconduct of the respondent no. 6 and further failing to register FIR u/S. 154 Cr.P.C. despite the petitioner furnishing information in writing regarding commission of cognizable offence by the respondent no 6.

(3.) VOLUMINOUS pleadings have been brought on record for and against the petitioner. Lengthy arguments have been extended by the counsel of the rival parties.