REETA TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. has been filed seeking indulgence of this Court against inaction on the part of respondents No.2 and 3 in the matter of investigation of pending FIRs at Police Station, Porsa, District Morena (M.P.). As a result thereof, there is serious apprehension to life, liberty and property of the petitioner at the hands of the other family members of the joint family.

(2.) COUNSEL for the applicant refers to FIR dated 04.03.2013 at Crime No.65/2013, Police Station Porsa, representation dated 19.02.2013, FIR dated 19.01.2014 at Crime No.16/2014, FIR dated 10.03.2014 at Crime No.67/2014, report of the SDO(P) dated 20.01.2014 and also the counter affidavit filed by respondent/State in Writ Petition No.483/2014 and refers to para 3 and 7 thereof.

(3.) COUNSEL for the State submits that if the petitioner has filed the FIRs as mentioned above then there is no reason why such crimes shall not be investigated and there is nothing on record to show any inaction on their part or any dereliction against respondents No.2 and 3.