ASHRAF HUSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for direction upon the respondents to institute First Information Report pursuant to the written complaint dtd. 1/7/2021.

(2.) The settled provision of law is that if the police fails to register the FIR, the remedy is to file complaint in view of the modalities under sec. 190 read with sec. 200 Cr.P.C. A reference may be made to the case of 'Sakiri Vasu v. State of U.P.', (2008) 2 SCC 409.

(3.) This petition is disposed of to avail alternative remedy.