AI Structured Summary
Not yet generated for this judgment
Judgment
R.S. Jha Judge
Heard Shri Shashank Upadyaya, learned Counsel for the petitioner, on the question of admission and interim relief. The petitioner has filed this petition being aggrieved by the registration of the first information report against him.
It is submitted by the learned Counsel for the petitioner that the petitioner has filed a representation before the police authorities bringing to their notice certain facts but the same are not being taken into consideration by the authorities.
Looking to the fact that a first information report has been registered against the petitioner and the matter is under investigation, I find no reason to interfere in the matter at this stage.
It needs no emphasis to state that in case the petitioner wants to bring certain facts to the notice of the authorities, he may do so alongwith a copy of the order passed today and a copy of the petition and it goes without saying that the authority concerned shall take into consideration the same and deal with it in accordance with law.
With the aforesaid observation the petition filed by the petitioner stands disposed of. C.C as per rules.