PARAMJIT KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for issuance of directions to respondent Nos. 2 and 3 for registering a criminal case against the accused mentioned by the petitioner-complainant and her son.

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

(3.) Since, the petitioner is seeking a direction for registration of FIR, no ground for interference is made out in view of decision of Apex Court in Sakiri Vasu's case (Supra).