RITU MONGA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) xxx xxx xxx

(2.) This petition by Ritu Monga, petitioner, has been filed under Section 482 of the Code of Criminal Procedure for issuance of direction to the respondents for registration of the FIR and for arresting the accused.

(3.) It has been submitted by learned counsel for the petitioner that a written application was sent to the Officer Incharge of the Police Station for the registration of the FIR, but no action was taken and that a written application was also given to the SSP of the concerned district, but the FIR was still not registered.