KISHORI LAL BHARDWAJ Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(-1.) Petitioner Kishori Lal Bhardwaj, a resident of village Parag, Tehsil and District Solan, came to this Court in the month of September, 1991 for redress by instituting the present petition under Article 226 of the Constitution,

(2.) Bereft of unnecessary details the grievance of the petitioner, essentially, is that First Information Report Nos. 178 of 1990, 12 and 18 of 1991 made by him at Police Station, Solan, remained unattended by the police authorities. Likewise, the complaints of which copies have been appended as Annexures -PD and PI to the petition, made in writing, to the Addl. Superintendent of Police and the Superintendent of Police, Solan, met the same fate, What Kishori Lal prays in the present petition is that respondents No. 1 and 2 be directed to investigate into the offences disclosed in the aforesaid First Information Reports and complaints and proceed, thereafter, in accordance with law by presenting challans in respect thereof in the appropriate Courts.

(3.) On September 23, 1991 this Court directed issue of notice to the respondents of the petition of which the first two are the Director General of Police, H P. and the Superintendent of Police, Solan, The other respondents are private persons against whom some allegations have been made by the petitioner.