COL KARAN SINGH SOLANKI Vs. STATE & ORS

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions thereby quashing the impugned order dated 22.11.2013 passed by Ld. MM, Patiala Court, in CC No. 137/1/13.

(2.) Further seeks directions to direct the SHO, PS Sagarpur to register an FIR on the basis of written complaint dated 04.10.2012 received vide DD No.41-B under the relevant provisions of penal law.

(3.) It is not in dispute that petitioner filed criminal complaint under Section 2(b) r/w Section 200 of Cr.PC, 1973 against the accused persons and application under Section 156 (3) Cr.PC.