DHARMENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is the case of the petitioner that the petitioner had got the vehicle in question financed from the India Infoline Finance Limited and since there appears to be some default in repayment of financed amount, therefore, his vehicle has been lifted by the respondents no.2 and 3, which is contrary to the dictum of the Supreme Court and thus, the petitioner has made a complaint to the police authorities, but no action has been taken and accordingly, it is prayed that the respondents no.4 and 5 be directed to register the FIR against the respondents no.2 and 3.

(3.) Considered the submissions made by the counsel for the petitioner.