SACHIN SISODIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is filed in the nature of Public Interest Litigation by one Sachin Sisodiya seeking a direction against the respondent No.5 -Saurabh Kushwaha, Reserve Inspector (RI) for registration of FIR in Police Station AJK, District Khargone against respondent No.6 - Rahul Chouhan.

(2.) Learned counsel for the State raise a preliminary objection regarding maintainability of the present Public Interest Litigation. He has drawn the attention of this Court towards Annex.-P/3 stating that for similar relief a Public Interest Litigation was filed by one Arun i.e. Writ Petition No.34981/2025 and he was represented by one of the counsel i.e. Shri Rakesh Kumar Ahirwar, advocate, who is also an advocate in the present petition along with Shri Lakhan Bhawre, other advocate and the said petition was dismissed as withdrawn on 04/09/2025, which is reproduced as under:

(3.) A writ petition i.e. Writ Petition No.35388/2025 was filed by respondent No.5 - Rahul Chouhan in which victim compromised the matter and after verification of compromise by Principal Registrar of this Court, the petition was dismissed as withdrawn vide order dtd. 15/10/2025. Copy of the order dtd. 15/10/2025 is filed vide Document No.16345/2025, which is reproduced hereunder: