REGENT COMPUTRONICS PVT. LTD.

Shweta Bhadauria Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

SUDHIR BHASKAR RAO TAMBE V. HEMANT YASHWANT DHAGE [REFERRED TO]
THANSINGH NATHMAL ONKARMAL JAWALAPRASAD INDRACHAND PREMSUCH RAMDEO SATYANARAYAN INDRACHAND PREMSUCH SHEWPRATAP TANTIA VS. SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN ALL APPEALS :SUPERINTENDENT OF TAXES DHUBRIIN [REFERRED TO]
ALL INDIA INSTITUTE OF MEDICAL SCIENCES EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
GANGADHAR JANARDAN MHATRE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
HARI SINGH VS. STATE OF U P [REFERRED TO]
LALLAN CHAUDHARY VS. STATE OF BIHAR [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
NIVEDITA SHARMA VS. CELLULAR OPERATORS ASSN OF INDIA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]

JUDGEMENT

(1.) All the aforesaid writ appeals involve common questions of law and therefore have been heard analogously and are decided by this common order.

(2.) The core issue raised herein is whether a writ of mandamus can be issued under Art. 226 of the Constitution of India directing the police to register an offence under Sec. 154(1) Crimial P.C. in a petition raising grievance that despite informing the police about the commission of cognisable offence, no FIR is lodged.

(3.) Now this Court takes up the principal issue No.1.

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SHWETA BHADAURIA Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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