Chattisgarh High Court
Leela Agrawal vs State Of Chhattisgarh 26 Mcrca/65/2019 ... on 23 January, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
WPCR No. 585 of 2018
Leela Agrawal W/o Late Arun Kumar Agrawal Aged About 40 Years
R/o Hamalpara Kunj, Gali Ward No. 02, Kharsiya District Raigarh,
Chhattisgarh., District : Raigarh, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary, Home (Police)
Department, Mahanadi Bhawan, Mantralaya, Naya Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
2. Superintendent Of Police Raigarh District Raigarh
Chhattisgarh., District : Raigarh, Chhattisgarh
3. Station House Officer Police Station Kharsiya, District Raigarh
Chhattisgarh., District : Raigarh, Chhattisgarh
4. The Sub Divisional Officer (Police) Kharsiya District Raigarh
Chhattisgarh., District : Raigarh, Chhattisgarh
5. Vasudev Agrawal S/o Bhup Dev Agrawal Aged About 40 Years
R/o Hamalpara, Kharsiya District Raigarh Chhattisgarh., District :
Raigarh, Chhattisgarh ---- Respondent
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For Petitioner : Shri Amit Sharma, Advocate For Respondents/State : Shri Chandresh Shrivastava, Dy.A.G.
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Hon'ble Shri Justice Goutam Bhaduri Order On Board 23.01.2019
1. It is contended by learned counsel for the petitioner that report was made to the Superinendent of Police as the petitioner was not able to make report to Police Station Kharsiya because of the influence of respondent No. 5 that when her daughter goes to college she is subjected to assault and threat has been given that she would be subjected to acid attack. However, despite the report made no cognizance has been taken.
2. Perusal of the report dated 10.08.2018 would show that report was made by the petitioner Leela Agrawal, widow of Late Arun Kumar Agrawal to the Kharsiya Police Station for the offence against respondent No. 5 - Vasudev Agrawal.
3. The Supreme Court in the matter of Lalita Kumari Vs. Government of Uttar Pradesh and others {(2014) 2 SCC 1} the concerned police is expected to lodge the FIR and carry out the investigation. Under the circumstances, it is directed that the Superinendent of Police may forward the report to the concerned Police Station to register the FIR, if already not registered, and do the needful and complete the investigation within a reasonable time.
4. With such observation, the petition stands disposed of.
Sd/-
(Goutam Bhaduri) Judge Priyanka