Madhya Pradesh High Court
Lieutenant Colonel Horipal Singh vs M.K.Anand on 6 November, 2012
W.P.No. 15787 / 2007
(Lieutenant Colonel Horipal Singh..Vs..M.K.Anand & others)
06-11-2012
Heard Shri V. Yadav, learned counsel for the petitioner on
the question of admission and interim relief.
The petitioner has filed this petition alleging inaction on
the part of the police authorities in respect of the complaint filed
by the petitioner regarding fraud being played by the respondent
No.1.
The appropriate remedy of the petitioner, as has been held by the Supreme Court in the cases of Sakiri Vasu v. State of Uttar Pradesh and others, (2008) 2 SCC 409 and Divine Retreat Centre v. State of Kerala and others, (2008) 3 SCC 542, is to take up appropriate proceedings as prescribed and provided in the Criminal Procedure Code before the competent Court in accordance with law for redressal of his grievance.
In view of the aforesaid, the petition filed by the petitioner is disposed of with liberty to the petitioner to take up appropriate proceedings before the competent Criminal Court or the Civil Court in accordance with law.
With the aforesaid liberty, the petition filed by the petitioner stands disposed of accordingly.
C.C. as per rules.
( R.S.Jha ) Judge mct