SIKNDRA NAWAZ KHAN SON OF MD. UZAIR KHAN RESIDENT OF VILLAGE TAJPUR, PO & PS CHOUPARAN, DISTRICT HAZARIBAGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. H.K. Shikarwar, learned counsel for the petitioner and Mr. Binod Singh, learned S.C. (L & C) for the State.

(2.) In this writ application, the petitioner has prayed for a direction upon the respondent no. 6 to immediately and forthwith register an FIR as a written report was made to the Officer Incharge of Chouparan Police Station (Respondent No. 6) relating to the commission of cognisable offence.

(3.) It appears that the petitioner had received some call in his mobiles in which an threating was given to the petitioner of committing his murder. The petitioner seems to have given a written report to the respondent no. 6 and has also provided voice recording of the calls to the respondent authority through Whatsapp. Since no FIR was instituted, the petitioner had filed several representations before the concerned authorities, but in stead of registering an FIR to redress the grievance of the petitioner, a non-FIR was registered and a proceeding was ordered to be initiated under Sec. 107 of the Crimial P.C. in which the petitioner was made a first party and one Azhar Khan was made second party. Being aggrieved by the non-action on the part of the respondent authority in instituting an FIR, the petitioner has preferred the present writ application.