Lokendra Gurjar vs State Of Madhya Pradesh And Others

Amit Seth, J

The petitioner, who is accused in crime No. 318/2025 registered at police station Thatipur, District Gwalior for the offence punishable under section 85, 80, 3(5) of BNS and section 3,4 of Dowry Prohibition Act, 1961 alleges improper investigation into the crime.

During course of the arguments, learned counsel for the petitioner restricts his prayer for ventiliation of his grievances to the extent that he already approached the Superintendent of Police, District Gwalior by way of representation dated 24/09/2025, however, the same is not being considered and decided. He further submits that appropriate directions may be issued to the Superintendent of Police, District Gwalior/respondent No. 2 for consideration of representation of the petitioner in accordance with law.

On the other hand, learned State counsel submits that there is no material on record to show that the investigation going on in the matter is unfair. Accordingly, he prays for dismissal of the writ petition.

Heard learned counsel for the rival parties and perused the record.

Taking into consideration the submissions advanced by the rival parties, the instant writ petition stands disposed of granting liberty to the petitioner to approach the Superintendent of Police, District Gwalior/respondent No. 2 along with certified copy of the order passed today in this writ petition and the copy of the representation dated 24/09/2025 within a period of 10 days from today. In case, the petitioner approaches the Superintendent of Police, District Gwalior/respondent No. 2 within the stipulated period, the said representation shall be considered and decided by the Superintendent of Police, District Gwalior/respondent No. 2 within a period of 30 days thereafter in accordance with law.

All pending applications, if any, stand disposed of. Certified copy as per rules.