AJIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels appearing for the parties.

(2.) The present writ application has been filed for a direction to the respondents to institute an F.I.R. and take action against the respondent no. 5.

(3.) It is submitted that petitioner took a flat for 11 months on basis of lease deed executed between him and the flat owner. After about fifteen days from the date he took possession of the flat one, respondent no. 5 threatened him to vacate the flat otherwise to be ready to face dire consequences. On 08.08.2019, respondent no. 5 entered into his flat abused him and threatened to vacate the flat otherwise he will be murdered. Petitioner reported the matter to S.H.O. Airport Police Station, Patna, but no action was taken. Thereafter petitioner submitted an application (Annexure-4) to the Sr. S.P., Patna complaining against the S.H.O. The respondent no. 5, on getting knowledge about the complain made by the petitioner, ousted him from his flat and locked the same, but no protection was provided by the police. It is further submitted that the accused persons are still moving freely without any fear and the petitioner is on road.