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Judgment
R.S. Jha Judge
Heard Shri Vidya Bhushan Dubey, learned Counsel for the petitioner, on the question of admission and interim relief. The petitioner has filed this petition alleging inaction by the police authorities; the Lokayukt and several other authorities in respect of the illegality committed by respondent nos. 5 & 6.
It is, however, apparent from a perusal of the petition that the petitioner has not impleaded any of these authorities as respondents in the petition.
In the circumstances, in case the petitioner wants criminal prosecution against the respondent nos. 5 & 6, he must pursue the application/complaint filed by him before the Lokayukt or the police authorities and in the absence of the same being made respondents in the present petition, no direction by this Court can be issued.
It needs no emphasis to state that the petitioner would also be at liberty to take up the other remedies available to him under law for mitigation of his grievance under the CrPC or the Panchayat Raj Adhiniyam. It goes without saying that in case the petitioner does take up proceedings in accordance with law against respondent nos. 5 & 6, the same shall be considered and decided by the concerned authority in accordance with law.
With the aforesaid liberty, the petition filed by the petitioner stands disposed of. C.C as per rules.