AVADH RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Hemant Kumar, learned counsel for the petitioner and Mr. Prabhu Narayan Sharma, learned counsel for the State.

(2.) The instant writ application has been filed by the petitioner for directing the respondents to lodge FIR against the private-respondents.

(3.) The contention of the petitioner is that he gave a representation to the S.H.O. of Police Station Minapur, District Muzaffarpur for murder of one Manoj Kumar. However, the police failed to register FIR on the representation of the petitioner. Thereafter, the petitioner submitted several representations to the S.H.O. of the Police Station, Minapur and the Superintendent of Police, Muzaffarpur but till date no FIR has been registered.