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Judgment
9 paragraphs · 241 wordsB. P. Sharma, J
This petition has been filed by the petitioner under Article 226 of the Constitution of India to direct the police authority to conduct fair investigation in the matter.
Learned counsel for the petitioner submits that the respondent authority as well as the police, without conducted proper enquiry has registered offence against the petitioner under crime No.942/2025. under sections 318(4), 340(1), 340(2), and 336 ( 3) of BNS, 2023.
Counsel for the petitioner submits that in this regard he has made complaint/representation dated 25.11.2025 to the respondent No.7-SHO,Katni
An innocuous prayer is made by the learned counsel for the petitioner to direct the respondent Nos. 6 and 7 to consider and decide the complaint/representation within the stipulated time frame. Counsel for the petitioner submits that it is necessary to consider the representation for fair investigation.
Learned counsel appearing for the respondents/State has no objection to the innocuous prayer of the petitioner.
Under these circumstances, this petition is disposed off directing the respondent No.6 and 7 to make efforts to consider and decide the representation for fair investigation in the matter (Annexure P/7) filed by the petitioner within a period of two months from the date of receipt of a certified copy of this order giving audience to all affected parties.
Needless to mention that this Court has not expressed any opinion on the merits of the case.
C.C. as per rules.