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Judgment
M. Sasidharan Nambiar, J.—This petition is filed under Article 226 of the Constitution of India for a direction to the second respondent, C.I. of Police to take appropriate action on Ext.P2 complaint. Ext.P2 complaint is filed to the effect that petitioner was threatened and was also abused on 30.11.2007.
Learned Public Prosecutor submitted that it was enquired into and found that there is nothing to register a case. If the grievance of the petitioner is that Ext.P2 complaint was not investigated as held by the Apex Court in Sakiri Vasu v. State of U.P. 2008 (1) KLT 724 remedy of the petitioner is to file a complaint before the learned Magistrate as provided u/s 156(3) of the Code of Criminal Procedure.
With liberty to approach the learned Magistrate, Writ Petition is dismissed.