RAKESH SHIVHARE Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed under Article 226 of Constitution of India.

(2.) Being aggrieved by the facts that the respondent No.3 Station Officer, Police Station Vijay Nagar, Indore has refused to register the FIR, despite information and complaint dated 13.07.2015 lodged with him and no action has been taken in this regard, whereas notices were issued on the respondents No. 1 to 3 on 24.08.2015.

(3.) Counsel for the petitioners prayed that mandatory duty is cast upon the respondents to register the FIR for cognizable offence brought to their notices. Besides the Apex Court in several recent judgments has laid down that in such circumstances the police authorities are bound to register the FIR and in the present case appropriate direction be issued to the respondents.