PARSADI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition under Section 482 of Cr.P.C. seeks direction to the police authorities to register an offence based on the complaint, dated 21/8/15 made to SHO of police station Sabalgarh, District Morena by the petitioner.

(2.) It is the further grievance of the petitioner that despite informing police authority of commission of cognizable offence by way of said complaint, no FIR has been lodged till date.

(3.) Learned counsel for the petitioner has placed reliance on the recent decision of the Apex Court in the case of Lalita Kumari Vs. Government of U.P. & Ors. reported in (2014) 2 SCC 1.