CHET RAM SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed by the petitioner for the grant of following relief:

(2.) It is by now well settled that if a person has grievance that FIR has not been registered by the police or having been registered, proper investigation has not been done, then the remedy of the aggrieved person is not to come to the High Court under Article 226 of the Constitution of India, but to approach the Magistrate concerned under Section 156(3) Cr.P.C.

(3.) This was so held by the Hon'ble Supreme Court in Sakiri Vasu vs. State of Uttar Pradesh and others (2008) 2 SCC 409 which judgment was followed by two Hon'ble Judges Bench of the Hon'ble Supreme Court in Sudhir Bhaskarrao Tambe vs. Hemant Yashwant Dhage and others (2016) 6 SCC 277 and both these judgments in turn have now been followed by three Hon'ble Judges Bench in M.Subramaniam and another vs.S.Janaki and another (2020) 2 RCR (Criminal) 788 wherein it has been observed as under: