Amit Ahuja vs State Of Chhattisgarh 100 ... on 28 November, 2018

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Chattisgarh High Court

Amit Ahuja vs State Of Chhattisgarh 100 ... on 28 November, 2018

Bench: Prashant Kumar Mishra

                                                                    NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

                          WPC No. 3257 of 2018

    Amit Ahuja S/o Late Shri Prahalad Rai Ahuja Aged About 33
     Years R/o Sector-1, Hig-22, Shankar Nagar, Near Vardan Hospital,
     Raipur, Chhattisgarh

                                                            ---- Petitioner

                                  Versus

   1. State Of Chhattisgarh The Secretary, Home Department,
      Mantralay, Mahanadi Bhawan, New Raipur, Chhattisgarh.

   2. The Director General Of Police, DGP Office, Raipur, Chhattisgarh

   3. The Superintendent Of Police Raipur, Chhattisgarh

   4. Town Inspector Thana Civil Line, Raipur, District- Raipur,
      Chhattisgarh

                                                           ---- Respondent

For Petitioner Mr. TK Tiwari, Advocate For Respondent /State Mrs. Astha Shukla, Panel Lawyer Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 28/11/2018

1. Heard.

2. The writ petition does not appear to be maintainable in its present format.

3. If the petitioner is aggrieved for the reason that the Police authorities are not acting upon his complaint, he may move a private complaint and may also move an application under Section 156(3) of Cr.PC for registration of FIR.

4. The writ petition is accordingly disposed of. Sd/-

(Prashant Kumar Mishra) Judge Shyna

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