REGENT COMPUTRONICS PVT. LTD.

Poojabai Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

SUDHIR BHASKARRAO TAMBE VS. HEMANT YASHWANT DHAGE AND OTHERS [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]
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 227 of Constitution of India has been filed seeking following relief(s):-

(2.) It is submitted by counsel for petitioner that in spite of complaint made by petitioner pointing out the commission of cognizable offence no FIR has been registered.

(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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POOJABAI Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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