CHIMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, petitioner has primarily sought directions to respondents No.2 and 3 for registering a cross case against respondents No.4 to 10.

(2.) It has been held by the Apex Court in Sakiri Vasu vs. State of U.P. and others, 2008 (1) RCR (Criminal) 392 as under:-

(3.) Since, the petitioner is seeking a direction that the official respondents be directed to register a cross-case against private respondents No.4 to 10, no ground for interference is made out in view of decision of Apex Court in Sakiri Vasu's case (Supra). Dismissed.