DEEPAK JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present petition invoking the inherent powers of this Court u/S 482 Cr.P.C. seeks direction to the police authorities to register an offence based on the complaint made by the petitioner vide Annexure P/1 which was received by the concerned police station on 10.05.2016

(2.) It is the further grievance of the petitioner that despite informing police authority of commission of cognizable offence by way of Annexures P -1, 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.