REGENT COMPUTRONICS PVT. LTD.

Naresh Singh Kushwaha Appellant

V/S

STATE OF MADHYA PRADESH Respondents

Referred Judgements :-

SUDHIR BHASKARRAO TAMBE VS. HEMANT YASHWANT DHAGE [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
LALLAN CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
DIVINE RETREAT CENTRE VS. STATE OF KERALA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India has been filed seeking following reliefs:

(2.) It is mentioned in the petition that petitioner has made a complaint to the Police Authorities but no action has been taken.

(3.) The moot question for consideration is as to whether this Court in exercise of power under Article 226 of Constitution of India can direct the Police Authority to register the FIR or not?

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NARESH SINGH KUSHWAHA Vs. STATE OF MADHYA PRADESH

Referred Judgements :-

JUDGEMENT

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