Anand Pathak, J
1 . T he present petition under Section 482 of the Cr.P.C. has been preferred by the petitioner seeking direction to respondents No.1 to 3 to register FIR against other respondents.
2 . I t is the submission of counsel for the petitioner that petitioner has preferred a complaint before the Police Authority but on his complaint, no action has been taken by the authority concerned, therefore, through this petition, petitioner is seeking direction for registration of FIR against the accused persons.
3. Per contra, learned counsel for the respondents/State submits that if petitioner is aggrieved by the non-registration of FIR, then he has liberty to approach the trial Court as per mandate of Apex Court in the case of Sudhir Bhaskarrao Tambe Vs. Hemant Yashwant Dhage, (2016) 6 SCC 277 and the judgment rendered by Division Bench of this Court in the case of Shweta Bhadoria Vs. State of M.P. and Ors., 2017 (1) MPLJ (Cri) 338 , in accordance with law.
4 . Considering the above submissions, the contention of petitioner cannot be accepted; however, liberty is given to the petitioner to avail his other remedies, as per law, as laid down in the cases of Sudhir Bhaskarrao Tambe (supra) and Shweta Bhadoria (supra).
5. With the aforesaid, this petition stands disposed of.
