Rajasthan High Court - Jaipur
Sushila And Ors vs The Director General And Ors on 19 January, 2011
Author: Prem Shanker Asopa
Bench: Prem Shanker Asopa
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR ORDER S.B.CIVIL WRIT PETITION NO.610/2011 Sushila and others Versus The Director General of Police Raj. and others DATE OF ORDER --- January 19,2011 PRESENT HONBLE MR.JUSTICE PREM SHANKER ASOPA Mr.Manoj Kumar Choudhary, for the petitioners BY THE COURT
Heard learned counsel for the petitioners.
By this writ petition, the petitioners have prayed that the respondents No. 1 to 3 may be directed to register FIR against the respondents No. 4 to 9 and to also bound them down under section 107 and 116(3) Cr.P.C. so that the life and liberty of the petitioners can be protected.
Counsel for the petitioners submits that the petitioners are desirous to give the information in writing to the Executive Magistrate by way of a complaint for initiating proceedings under section 107 Cr.P.C. Counsel further submits that the said proceedings may be ordered to be completed within a reasonable time.
The prayer appears to be reasonable.
In case any complaint/information is submitted by the petitioners before the Executive Magistrate concerned, then he will initiate proceedings u/s 107 Cr.P.C. and conclude the same within a period of one month from the date of receipt of such complaint/information.
The writ petition is disposed of.
(Prem Shanker Asopa) J.
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