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Judgment
Per Narendra Kumar Vyas, J.
This petition has been filed by the petitioner for issuance of direction to the respondent police authorities to take lawful action on the written complaint dated 11.09.2026 submitted by him against respondent No. 6 for the alleged offences punishable under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the “SC/ST Act”) and other applicable provisions of law.
The brief facts as reflected from the record are that the petitioner submitted a written complaint before the In-charge, Police Station Kaapu, District Raigarh, alleging that an incident occurred on 11.09.2026 at around 5:00 PM outside the Tehsil gate and a confrontation took place between him and respondent No. 6 regarding the outstanding payment for an inverter. It has been further alleged that during the course of the conversation, respondent No. 6 hurled filthy abuses to the petitioner in presence of other persons, used caste-based derogatory language, and intentionally insulted and humiliated him on the basis of his caste.
From perusal of record it is quite vivid that the petitioner has submitted another complaint on 01.10.2026 and thereafter the present writ petition has been filed on 05.10.2026 seeking appropriate directions to the respondent police authorities for taking action against respondent No. 6 on his complaint.
Upon perusal of the material available on record, the instant writ petition was instituted shortly after the submission of the subsequent complaint dated 01.10.2026, without affording the competent authorities a reasonable opportunity to consider the allegations and take appropriate action in accordance with law.
It is a well-settled principle of law that the High Court should not interfere with an ongoing police investigation particularly when the authorities have not been afforded a reasonable opportunity to act upon the complaint. In the facts and circumstances of the present case, this Court finds no sufficient ground to issue the directions sought for at this stage.
In view of the above, this Court is of the considered view that no direction is warranted in the present matter at this stage.
Accordingly, the instant writ petition is dismissed.
Any recital of facts does not mean that this Court has considered on the allegations made by the petitioner and it is for the authorities to investigate as per their proceedings and norms and in accordance with the law.