ASHOK VERMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of Constitution of India being aggrieved by order dated 20/21/2/2023 (Annexure P/8) passed by respondent No.3 - Sub Divisional Officer (Revenue), Sendhwa, District Barwani (M.P.) thereby directing respondent No.4 - Principal, Government College, Sendhwa, District Barwani (M.P.) to lodge an First Information Report (FIR) against the petitioner.

(2.) Facts of the case in short are, as under: -

(3.) Vide order dtd. 10/4/2023, this Court has restrained the respondents to register an FIR against the petitioner in compliance of letter dated 20/21/2/2023.