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Judgment
Per Narendra Kumar Vyas, J
The present petition has been filed by the petitioner seeking following relief(s):
“10.1.A Writ in the nature of Mandamus kindly be issued commanding the Respondent No. 3 (Station House Officer, Police Station Civil Lines, Raipur) to immediately register a First Information Report (FIR) against Respondent No. 4 to 25 based on the written complaints dated 20.07.2026 and 11.08.2026 under the appropriate penal provisions of the Bharatiya Nyaya Sanhita (BNS), 2023.
10.2.Any other consequential relief, writ, or direction that this Hon'ble Court deems fit and proper in the facts and circumstances of the case, including the cost of litigation, may also be graciously granted in favor of the Petitioner.
10.3.That, this Hon'ble Court may kindly be pleased to direct the competent authority to initiate appropriate departmental and/or other legal proceedings, in accordance with law, against the concerned police officer(s)/personal respondent(s) responsible for the failure to take appropriate action on the petitioners' complaints and representations seeking registration of an FIR, and to take a decision regarding their accountability for such omission, in the interest of justice.”
After arguing for some time, learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to take recourse available to him under Sections 175 and 223 of Bharatiya Nagarik Suraksha Sanhita (for short ‘BNSS’).
The prayer is allowed.
Accordingly, the instant petition is dismissed as withdrawn, with the liberty as prayed for.