AI Structured Summary
Not yet generated for this judgment
Judgment
Learned AGA is directed to accept notice for respondent Nos.1 and 2.
Notice to respondent No.3 is dispensed with in view of the proposed order to be passed.
Petitioner is before this Court seeking for the following reliefs:
a. "Issue a writ of mandamus to direct the respondent No.4 to consider the petitioner's complaint effectively made on 26.06.2026, to register the FIR against the proposed accused as per complaint for the offence punishable under Sections 318(1), 318(4), 227, 228, 233, 236, 237, 246, 351(1) and 352 of Bharatiya Nyaya Sanhita, 2023 at Annexure-'A'.
b. Grant such other reliefs as the facts and circumstances of the case may deem fit.."
What is essentially been challenged is the notice issued by respondent No.2 on 11.07.2026 on a complaint filed by respondent No.3 dated 28.06.2026.
The submission of Sri.Sreevatsa, learned Senior counsel appearing for the petitioner is that the copy of the complaint or the annexure to the complaint has not been furnished to the petitioner and as such, the petitioner is unable to reply to the said show cause notice and since the reply would not be furnished, the petitioner apprehend that the respondent will take coercive steps against the petitioner and pass necessary orders.
Learned AGA has today furnished a copy of the complaint and submits that all the annexures to the complaint would also be furnished within a week's time from today i.e. on or before 11.09.2026.
The petitioner is permitted to receive the said documents from the office of respondent No.2 on due acknowledgement.
The petitioner is granted two weeks time thereafter to reply to the said notice along with the annexures furnished on 11.09.2026 by 25.09.2026. Thereafter, the petitioner shall appear before respondent No.2 on 05.10.2026 when the petitioner would be entitled to address his oral arguments as also filed written submissions, which shall be considered by respondent No.2 and pass necessary orders in accordance with law. Until then, the respondents are restrained from taking any coercive steps against the petitioner.
With the above observation, the petition stands disposed of.