REEMA GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This M.Cr.C. under Sec. 528 of BNSS, 2023 (sec. 482 Cr.P.C.) is filed by the petitioner seeking following relief:

(2.) Learned counsel for the petitioner submitted that despite filing applications/representations before Police Authorities with regard to commission of cognizable offence, no action has been taken till date, which has constrained the petitioner to approach this Court.

(3.) Per contra, learned Public Prosecutor for the respondent/State opposed the prayer and submitted that if the petitioner is aggrieved by inaction on the part of the police authorities, efficacious remedies are available to him under the provisions of the Code.