PARAS DWIVEDI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Ritwik Parashar, Advocate appointed as Amicus Curiae to assist the Court vide order dated 19.02.2016 submits that he is not getting any assistance from the petitioner as would enable him to assist the Court and, therefore, prays for withdrawal of himself. Taking into consideration the submission, Shir Ritwik Parashar is permitted to withdraw himself from the proceedings.

(2.) Petitioner vide this petition under Article 226 of the Constitution of India seeks following relief :

(3.) On a response being sought from the State, return is filed. It is contended that the petitioner is habitual of making enormous complaints against several persons. On each and every complaint inquiry has been conducted and the complaints of the petitioner have been found meritless. A copy of inquiry report dated 29.12.2015, 07.01.2016 and 19.12.2015 are brought on record as Annexure R/1, Annexure R/2 and Annexure R/3 respectively. It is further contended that in respect of the allegations made in this petition a detailed inquiry has been conducted by the police, however, no cognizable offence was found. It is also contended that during the course of inquiry it was found that the petitioner in respect of the relief sought in the present petition has also filed a complaint before Judicial Magistrate First Class, District Jabalpur whereon report was called on from the police which has since been submitted on 29.12.2015. The respondents have further filed a report Annexure R/3 indicating therein criminal cases registered against the petitioner. The same is reproduced as under :