S.C.Das, J. - (1.) Heard learned counsel, Mr. L. Tenzin for the petitioner and learned Sr. G.A., Mr. R.H. Nabam for the State respondents as well as learned counsel, Mr. K. Jini for respondent No.5.
(2.) It is submitted by learned counsel for the petitioner that the petitioner lodged an FIR with the Officer In-Charge of Likabali P.S., West Siang District on 01.04.2012, alleging commission of cognisable offence committed by respondent No.5. The Officer In-Charge of the P.S. did neither register the case nor take any action on the FIR lodged by the petitioner. Copies of the FIR were also marked to the Deputy Commissioner, the Superintendent of Police, the Sub-Divisional Officer, etc. but no action was taken. Thereafter, the petitioner approached the Deputy Commissioner and the Superintendent of Police in writing about the occurrence, but no action was taken by them. The legal right of the petitioner has been infringed by the police authority and, therefore, the petitioner approached this Court for directing the Officer In-charge of the P.S. to register his case and to take up investigation.
(3.) Learned Sr. G.A., Mr. Nabam prays for some time to obtain instruction and to file an appropriate counter affidavit.;