SUNIL KUMAR RAJPUT Vs. STATE OF MP

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, petitioner has approached this Court for relief that despite investigation being completed as far back as on 4.1.2014, no step has been taken by respondents - police authorities in the matter of presentation of challan before the Court of competent jurisdiction for further action under CrPC. It is submitted that complaint has been lodged by the petitioner against the respondents No. 4 and 5 with serious charges vide FIR dated 11.09.2012 (Annexure P -1). Delay in finalization and submission of challan has caused serious threat to the life, liberty and property of the petitioner and, therefore, the petitioner seeks direction against the respondent No. 2 to take a final decision upon the completion of investigation and proceed in accordance with the provisions contained in CrPC.

(2.) PRIMA facie prayer appears to be reasonable, therefore, without commenting upon the merits of the allegations made in the FIR and the investigation conducted, it is considered apposite to dispose of this petition with direction to the petitioner to approach the respondent No.2 -Superintendent of Police, Gwalior, along with a representation and the respondent No.2, in turn, shall afford an opportunity to the petitioner for redressal of his grievance.

(3.) WITH the aforesaid direction, petition stands disposed of.