PARVAIZ AKHTER Vs. STATE OF J & K

JUDGEMENT

(1.) The petitioner has approached the learned Chief Judicial Magistrate, Reasi for appropriate directions to the police for registration of case under Ss. 341/353/354/382/506 RPC. It appears that some order has been passed by the learned CJM Reasi. Learned counsel for the petitioner states that despite the order passed, no action has been taken.

(2.) Considering the ratio of the judgment in "Lalita Kumari Vs Govt. of U.P. and others." 2013(4) Crimes (SC) 243 in view of the fact that the petitioner has already approached the learned CJM, it would be open to the petitioner to approach the said Court for appropriate orders in the complaint filed before it.