AMAR SHARMA Vs. STATE OF MP

JUDGEMENT

(1.) BY this writ petition under Article 226 of the Constitution of India the petitioner has approached this Court seeking indulgence in the matter of nonregistration of FIR by the local police administration, despite number of complaints having been filed by him against his brother -in -law and his associates w ho according to the petitioner are hell - bent upon to frame number of criminal cases against him by misusing his position in the police department. Learned counsel refers to complaints Annexure P -20, P -21 and P -22. Having perused the petition and documents on record, it appears that though in the body of the petition serious allegations have been made against Smt Rita Sharma and her us an Mr. Rajesh Sharma (a Deputy Superintendent of M.P. Police) posted at Lokayukta Sangthan Gwalior, but neither of them have been arrayed as respondents. As such, this Court refrains from commenting upon such allegations.

(2.) IT is however, submitted that despite several efforts made by petitioner before the police authorities to look into the complaint made by him the police authorities are not taking any action for obvious reasons as Rajesh Sharma, is a part of same organization. Under such circumstances, petitioner feels constrained to seek indulgence of this Court in the matter of direction to respondents in the light of the judgment of Supreme Court in the case of the ''Lalita Kumari v. Govt, of Uttar Pradesh and others [(2014)2 SCC 1].

(3.) THE prayer appears to be reasonable. Accordingly, this writ petition is disposed of with following directions