AMIT PUROHIT Vs. STATE OF M.P.

JUDGEMENT

(1.) This writ appeal is directed against the order dated 5-3-2013 passed in W.P. No. 2796/2013, which was modified by order dated 8-3-2013 in Review Petition No. 152/2013 by the learned Single Judge of this Court. The petitioner/appellant is a Lawyer practicing at Indore Bench of M.P. High Court. On 27-2-2013, at about 10.30 p.m. while the appellant was going back to Vijay Nagar, where he used to reside, on his bike, his bike collided with another two wheeler, which was being driven by a male and a lady was sitting on the pillion seat of the vehicle. When the appellant raised an objection and advised them to drive the vehicle carefully and slowly, the lady started using abusive language against him. She also pushed him due to which he fell down. Thereafter, he went to Police Station to lodge a complaint against them where the lady also came to the police station and called herself as Trainee Sub-Inspector. The driver of the second vehicle was S.S. Raghuvanshi, Sub-Inspector. They again started beating him. The Sub-Inspector, S.S. Raghuvanshi removed his shirt and started beating him with kick and fist. His brother Manish Purohit also reached at police station by that time and then he was taken to the bathroom where, golden chain weighing 20 gms. was also snatched. They also threw his official files, which he was carrying and also snatched his mobile phone. Later on, he came to know that police had registered the FIR against him and subsequently, on 28-3-2013, he filed a report before the Superintendent of Police, Indore, narrating the above facts and requesting therein to take action against said Sub-Inspector, S.S. Raghuvanshi and Trainee Sub-Inspector, Ms. Jyoti Tiwari under Sections 323, 392 and 294 of IPC.

(2.) When no action was taken on his complaint, the appellant/petitioner filed writ petition under Article 226 of the Constitution of India, which was registered as W.P. No. 2796/2013.

(3.) This writ petition was disposed of by learned Single Judge on 5-3-2013 by issuing the following directions:--