SANJIV SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for directing the respondent authorities to lodge First Information Report (for short 'FIR') pursuant to the complaint dated 12.07.2019 filed before the Officer-in-charge of Buddha Colony Police Station.

(3.) Learned counsel appearing for the petitioner submitted that in spite of a complaint having been made under Section 154(1) of the Code of Criminal Procedure (for short 'Cr.P.C.') to the Officer-in-charge of Budha Colony Police Station on 29.07.2019, no FIR has been registered. He submitted that the petitioner sent a copy of the written report to the Superintendent of Police, Patna and other superior police officers through registered post on 30.07.2019 under section 154 (3) of the Cr.P.C., but the same also yield no result. Despite that, no FIR has been instituted till date.