KOSHALYA DEVI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Learned counsel for the petitioner submitted that a written report regarding a cognizable offence was submitted to the Officer-in-charge, Korha Police Station, Katihar on 31.08.2018. Since no first information report was registered pursuant to the said written report, the petitioner intimated the Superintendent of Police, Katihar regarding the alleged offence on the same day on 31.08.2018. However, till date, the first information report has not been instituted.

(3.) On the basis of the aforesaid submissions, learned counsel appearing for the petitioner submitted that a writ in the nature of mandamus be issued to the official respondents to immediately institute first information report against respondent nos. 8 to 11 on the basis of written report submitted by the petitioner on 31.08.2018.