GHANSHYAM CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner herein seeking direction to the concerned police authority to register FIR against respondent No. 4.

(2.) Mr. Yogesh Chandra, learned counsel for the petitioner would submit that respondent No. 4 has collected the due amount from the petitioner and for that he made a complaint on 23/01/2020 for registration of FIR against respondent No. 4 which has not been done, therefore, appropriate direction be issued to the concerned police authority to register FIR against respondent No. 4 in light of the decision rendered by this Court in the matter of Bhushan Singh Rathiya v. State of Chhattisgarh and Ors .,Writ Petition (Cr. ) No. 9 of 2016 decided on 26/08/2016.

(3.) I have heard learned counsel for the petitioner at length.