RITU PATHAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) This writ petition is filed seeking a direction under Article 226 of the Constitution of India for directing the respondents to register the FIR against Khusbu Mishra, Pulkit Mishra and Anil Mishra for criminal intimidation and extortion.

(3.) It is submitted by learned Panel Lawyer that the petitioner is having efficacious, alternative remedy to approach the Magistrate concerned under Sections 154(3), 156(3), 190 or 200 Cr.P.C as per the law laid down in the case of Sudhir Bhaskar Rao Tambe v. Hemant Yashwant Dhage and others reported in (2016) 6 SCC 277 and in W.A. No.247/2016, Shweta Bhadauria v. State of M.P. and others.