IMTIYAZ MURTAZA, J. - (1.) PRAYER made in this petition is for quashing of order dated 12.6.2006 passed by C.J.M., Ambedkar Nagar in Misc.Case No.390 of 2006 whereby application moved by the petitioner under Section 156(3) Cr.P.C. for registering the F.I.R. was rejected and order dated 14.2.2007 passed by Additional District and Sessions Judge, Ambedkar Nagar in Revision No.152 of 2006 preferred against the above mentioned order was also rejected. It was further prayed that the C.J.M., Ambedkar Nagar be directed to register the F.I.R. It is submitted by learned counsel for the petitioner that the Magistrate and the Sessions Judge have not applied the mind and have not considered the allegations contained in the application moved by the petitioner under Section 156(3) Cr.P.C. I have perused the orders of Additional Sessions Judge and Magistrate impugned herein.
(2.) I do not find any illegality or infirmity in the impugned orders, which require any interference by this Court. However, decision in Aleque Padamsee and others v. Union of India and others (2007) 3 SCC (Crl.) 1 being germane to the controversy involved in this petition may be noticed in which the Apex Court directed as under: 1. If any person is aggrieved by the inaction of the police officials in registering the F.I.R., the modalities contained in Section 190 read with Section 200 of the Code are to be adopted and observed. 2. It is open to any person aggrieved by the inaction of the police officials to adopt the remedy in terms of the aforesaid provisions. 3. So far as non-grant of sanction aspect is concerned it is for the government concerned to deal with the prayer. The government concerned would do well to deal with the matter within three months from the date of receipt of this order. The petition is disposed of in terms of the aforesaid directions. Petition Disposed Of.;