At the very outset, I must record my utmost admiration for the landmark judgment delivered by the Supreme Court in Lalita Kumari v. Govt. of U.P. & Ors., 2013 (8) Supreme 1 in which it has been categorically held that if a complainant approaches the police for registration of First Information Report (FIR) in a cognizable offence, it is mandatory for police to register the same. Most of the time, it has been observed that the police tries to evade registering FIR on one pretext or the other and it is the common man who has no push and pull who has to silently suffer everything. Officially, all the higher ups including the Chief Ministers are happy that there is minimum crime in their State which really is not the case. Which is why I feel that this landmark judgment was needed urgently and I hope that it will send the right message and will make the police administration more serious in doing their job. Let me point out here that the Supreme Court in this landmark case L ....