Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment dated 08.8.2005 passed in Writ Petition No. 1356 of 2004 by the M.P. High Court of Judicature at Jabalpur, Bench at Gwalior, M.P.
(3.) Brief facts which are necessary to dispose of the appeal are recapitulated as under: A writ petition was filed by respondent No. 3 Surya Prasad son of Hariram, aged about 82 years, in which he had complained about the inaction on the part of the police authorities of the police station, Morar in not registering his complaint and taking action against the persons who had caused injuries to him and his sons. It was stated in the writ petition that on 8.11.1986, respondent No. 3 and his sons were attacked. They sustained injuries and thereafter respondent No. 3 was medically examined. In spite of filing the complaint, the police authorities of the Morar police station neither registered any case nor took any action against the accused but in fact the police people protected the accused persons. In the writ petition, he had prayed that justice be done to him and the accused be punished. ;