P N Deshmukh, J. - (1.) Heard Shri Sharma, learned Counsel for petitioner, Ms. Udeshi, learned Additional Public Prosecutor for respondent nos.1 to 4, and Ms. Maniyar, learned Counsel for respondent nos.5 and 6.
(2.) The prayer clauses (i) and (ii) in this petition read as under : "(i) Issue appropriate writ, directing the respondent nos.2, 3 and 4 to initiate investigation of cognizable offence alleged in complaint dated 5/10/2014 lodged by petitioner against the respondent nos.5 and 6 by registering First Information Report under Section 154 of Criminal Procedure Code for offences punishable under Sections 448, 451, 453, 506, 380 and 193 r/w Section 34 of Indian Penal Code.(ii) Punish the respondent nos.2, 3 and 4 for contempt of Court for having committed willful breach of directions of Hon'ble Apex Court observed in Lalita Kumari vs. State of U.P., 2013 4 Crimes(SC) 243, cited at (SC), Sandip Shukla vs. State of Maharashtra,2008 AllMR(Cri) 3468, cited at (F.B. and Giridari vs. State of Maharashtra, 2013 AllMR(Cri) 1266, cited at ."
(3.) Shri Sharma, learned Counsel for petitioner, submits that in spite of filing of report by petitioner with respondent no.4 on 5/10/2014, there was inaction on the part of said respondent in not registering the offences and, therefore, petitioner was required to make representation to respondent nos.2 and 3, which is on record at Annexure 15. .;