(1.) Though in the relief clause several reliefs have been claimed, but the submission of the learned counsel for the petitioner at this stage is for a direction to the respondent to register the FIR.
(2.) For a direction to register the FIR, writ remedy is not the proper remedy and petitioner is required to follow the procedure which has been prescribed under the Cr.P.C.
(3.) This Court in W.P. No.3951/2016 vide order dated 16.8.2016 considering the similar issue and after noting the judgment of Supreme Court in case of Lalita Kumari Vs. State of U.P. and others reported in AIR 2014 SC 187 has held as under :-