HANUMANDAS Vs. STATE OF MADHYA PRADESH AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed under Section 482 of the Code of Criminal Procedure for directing respondents No.1 to 4 for taking action against respondents No.5 to 7.

(3.) Learned counsel for the applicant submitted that land survey No.212/1k, 211/1 total area 642 hectares situated at Amarkantak is a Government Land and belongs to Forest Department. Applicant no. 7 in connivance with non applicant no.5 and 6 wants to grab the said land and non applicant no. 5 and 6 are going to alote said land in favour of non applicant no.7. In this regard applicant lodged a complaint before respondents No.1 to 4 to prosecute the non applicant no 5 to 7. But they did not take any action against non applicant no 5 to 7. So non applicant No.4 be directed to take action against non applicant No.5 to 7 on the basis of applicant's complainant in the light of judgements passed by Apex court in the case of Lalita Kumari V/s. State of U. P. & Others, (2014) AIR SC 187. In this regard learned counsel also placed reliance on the judgements passed by this Court in Giridhari Lal Kanak v. State of M.P. & Ors., (2002) 1 MPLJ 596 and Smt. Laxmi Sharma v. State of M.P. & Ors., (2007) 2 MPJR 226.