PUNAM DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has invoked the writ jurisdiction of this Court for issuance of a command to respondent Nos.2 to 5 to take appropriate action, against the respondent No.7, the Station House Officer of Sirari outpost lying within the Sheikhpura police station, for delayed institution of the F.I.R. on 21.10.2016 though the written complaint was submitted on 11.10.2016. The F.I.R. was lodged as Sheikhpura (Sirari) P.S.Case No. 314 of 2016.

(3.) According to F.I.R. initially the named accused came to the house of the informant and started abusing taking name of the husband of the informant who was not there. Subsequently, the accused persons allegedly outraged the modesty of the informant and others.