VIKRANT SINGH BHADHORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Present petition has been filed u/s. 482 of the Cr.P.C claiming following reliefs:-

(2.) It is alleged by the petitioner that report has been lodged on 26th, February 2019 to SHO P.S. Thatipur, Distt. Gwalior and written complaint was sent on 26.2.2019 to the SHO Thatipur Distt.

(3.) Gwalior that at about 11:00 pm accused Devendra Pratap Singh Tomar, Gaurav Shrivastava and Pappu Tomar has stopped his way with intention to abduct and murder of him, they had forcibly taken him in a vehicle. Devendra Pratap Singh tried to press neck and other accused has inflicted injuries by kicks and fists resulting into breaking of ribs of the complainant. It is submitted that injuries were inflicted with great force. It is also submitted that Devendra Pratap Singh is an influential political person and owing to political rivalry the aforesaid incident has taken place. Copy of the complaint is annexed as Annexure A-1. It is alleged that the applicant has taken treatment in Sanskar Hospital where he was admitted for a day but no documents pertaining to treatment were given to the applicant by the hospital. After recovery from the injuries, he went to the police station again and again but of no consequence. He filed complaint to the Chief Minister help line but despite best efforts having been made by the applicant, the FIR was not lodged.