AI Structured Summary
Not yet generated for this judgment
Judgment
Bhagwati Prasad, J.—The present petition has been filed primarily for the following reliefs:
(A) Issue a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction directing the Respondent No. 1 to register an FIR against respondent No. 4 and 5 for the offences punishable u/s 380, 452 r/w 114 of the Indian Penal Code and Section 3(1)(v) of the S.C. & S.T. (Prevention of Atrocity) Act, 1989 or such other offence as the facts of the case may warrant.
Thus, for all practical purposes, the present petition is filed for a direction to the Police for registering an FIR. The petitioner has alternative remedy of filing a complaint before the Judicial Magistrate First Class. Therefore, asking this Court to pass a direction is a misconceived effort. In any case, the Honourable Supreme Court has in the case of Sakiri Vasu Vs. State of U.P. and Others, held that no writ petition would lie for a direction to the police for registering the case. In that view of the matter, the present petition is held not maintainable. Hence, dismissed.