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Judgment
Vijay Kumar Shukla, J
This petition is filed under Article 226 of the Constitution of India being aggrieved by the inaction on the part of the State authorities in not investigating the Crime No.0029/2022.
It is submitted by the counsel for the petitioner that on the complaint of the petitioner, case at crime No.0029 has been registered on 12.01.2022 at Police Station Kannadia. Thereafter, the petitioner made complaint for addition of the offence under Sections 354(A), 354(C) of IPC, 1860 and also Sections 3(2)(va), 3(1)(w)(i), 3(1)(w)(ii), 3(1)(r), 3(1)(s), 3(1)(za)(A) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989. On the said complaint an enquiry was conducted by respondent no.4, who directed SHO, Kanadia Police Station to add the aforesaid offence in the aforesaid case.
Counsel for the petitioner submits that despite the order passed by the respondent no.4 till this date offence have not been added by the respondent no.5. The petitioner has further applied for Police protection before the respondent no.4 apprehending threats and manhandling on the part of the accused persons.
Counsel for the respondent/State submits that the grievance of the petitioner shall be looked into by respondent no.4 in accordance with the law.
After hearing learned counsel for the parties I deem it proper to dispose of the petition with directions to the respondent no.4 to look into the grievance of the petitioner to take necessary action for addition of the offence as directed in the report dated 28.04.2022 and also to consider the application of the petitioner for Police protection in accordance with the law. A prompt action is expected from the respondent no.4.
With the aforesaid directions, writ petition is disposed off.