Madhya Pradesh High Court
Dipak Jaiswal vs The State Of Madhya Pradesh on 21 February, 2023
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 21 st OF FEBRUARY, 2023
WRIT PETITION No. 12325 of 2022
BETWEEN:-
DIPAK JAISWAL S/O LATE SHRI PANNALAL JAISWAL,
AGED ABOUT 45 YEARS, OCCUPATION: BUSINESS 117
TAKIYA MOHALLA, GARHA BAZAR, JABALPUR
(MADHYA PRADESH)
.....PETITIONER
( SHRI O. P. MISHRA - ADVOCATE)
AND
1. THE STATE OF MADHYA PRADESH THROUGH ITS
SECRETARY DEPARTMENT OF HOME
MANTRALAYA VALLABH BHAWAN BHOPAL
(MADHYA PRADESH)
2. DIRECTOR GENERAL OF POLICE POLICE
H EAD Q UARTER S BHOPAL M.P. (MADHYA
PRADESH)
3. SUPERINTENDENT OF POLICE JABALPUR
DISTRICT JABALPUR M.P. (MADHYA PRADESH)
4. COLLECTOR J AB ALPUR DISTRICT JABALPUR
M.P. (MADHYA PRADESH)
5. CITY SUPERINTENDENT OF POLICE JABALPUR
TILWARA DISTRICT JABALPUR M.P. (MADHYA
PRADESH)
6. TOWN INSPECTOR JABALPUR POLICE STATION
BHEDAGHAT DISTRICT JABALPUR M.P. (MADHYA
PRADESH)
7. SECURITIES AND EXCHANGE BOARD OF INDIA
(SEBI) SEBI BHAWAN THROUGH ITS CHAIRMAN
PLOT NO. C4-A,G BLOCK BANDRA KURLA
COMPLEX BANDRA (EAST) MUMBAI
Signature Not Verified
MAHARASHTRA (MAHARASHTRA)
Signed by: ARVIND KUMAR
DUBEY
Signing time: 2/23/2023
11:23:09 AM
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8. SAHARA INDIA REAL ESTATE CORPORATION
LIMITED SAHARA INDIA PARIVAR THROUGH ITS
MANAGER NO. 316, SWAMI VIVEKANAND ROAD,
I.C.I.C.I. COLONY, OSHIWARA, JOGESHWARI
WEST, MUMBAI MAHARASHTRA
(MAHARASHTRA)
9. SAHARA CREDIT COOPERATIVE SOCIETY
LIM ITED THROUGH ITS REGIONAL MANAGER
RUSSEL CHOWK DISTRICT JABALPUR MADHYA
PRADESH (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI YASH SONI - GOVT. ADVOCATE)
This petition coming on for admission this day, th e court passed the
following:
ORDER
1. Petitioner has filed this writ petition under Article 226 of the Constitution of India making a prayer for issue direction to respondents/authority to register First Information Report against private respondent nos. 7, 8 and 9.
2. Petitioner is having an alternative remedy available to him to approach Superintendent of Police or before Magistrate by filing an application under Section 156 (3) of the Code of Criminal Procedure for private complaint.
3. In view of alternative remedy available to the petitioner, writ petition is dismissed with liberty to petitioner to exhaust the same.
(VISHAL DHAGAT) JUDGE DUBEY/-
Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 2/23/2023 11:23:09 AM