Madhya Pradesh High Court
Ramesh Lal Rajdev vs The State Of Madhya Pradesh on 9 January, 2017
WP-20862-2016
(RAMESH LAL RAJDEV Vs THE STATE OF MADHYA PRADESH)
09-01-2017
Shri Akhilesh Kumar Singh, counsel for the petitioner.
Heard.
This petition under Article 226 of the Constitution of India is
filed by the petitioner seeking direction to the respondents/police
authorities to handover the matter to the Crime Branch.
It is a case of the petitioner that in the year 2012 a theft was committed in his house by some unknown persons. An FIR in this regard was lodged at the police station Shahjahanabad, District Bhopal and vide Crime No. 231/2013 an offence punishable under Section 545/380 of the IPC was registered.
It is the submission of the learned counsel for the petitioner that details of jewellery stolen from the house of petitioner was provided to the police authorities and the culprits were arrested by them in the year 2014. In their memorandum, they admitted that they have committed the said theft.
The grievance of the petitioner is that despite several complaints were made but no heed was paid by the higher authorities. His further grievance is that after inquiry, a challan was prepared and put up before the competent Court. From the aforesaid stated, it is clear that the police has registered an FIR, inquiry was done and now the matter is pending before the competent Court. If the petitioner is not happy or satisfied with the inquiry, he can approach before the competent Court where his matter is still pending.
In view of the aforesaid, no direction under Articles 226 of the Constitution of India can be issued against the respondents in the matter.
Accordingly, I do not find any merits in the petition filed by the petitioner. The same is hereby dismissed.
(NANDITA DUBEY) JUDGE rss