AKHILESH KUMAR VERMA, SON OF LATE CHATURBHUJ SAHAY Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, HOME DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel representing the State.

(2.) The petitioner is seeking an order/direction commanding the respondents to forthwith lodge First Information Report (in short the 'F.I.R.') against the respondent nos. 6 to 9 as respondent nos. 8 and 9 collusively forged rent receipts against the interest of the petitioner and now the respondent nos. 6 and 7 are helping them in their evil designs.

(3.) Learned counsel for the petitioner submits that this Court should direct lodging of the F.I.R., however, a specific question was put to the learned counsel whether the petitioner has, before moving this court in its jurisdiction under Article 226 of the Constitution of India, moved before the regular court in accordance with the scheme of the Cr.P.C. by filing an appropriate application. Learned counsel informs that no such steps have been taken by this petitioner.