PARAS RAM Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The petitioner has approached this Court by way of the instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.) to direct the police authorities to register the FIR against respondent No. 4 on the complaint of the petitioner.

(2.) Heard.

(3.) The petitioner has more efficacious remedy to approach the learned Illaqa Magistrate for appropriate relief. Illaqa Magistrate has power under Section 156(3) Cr.P.C. to order registration of FIR if deemed appropriate or in other words, if a sufficient ground is made out for the same. In other eventuality, the Illaqa Magistrate may himself proceed to inquire into the complaint and pass appropriate order. Thus, remedy before the Illaqa Magistrate is more efficacious because if he finds sufficient cause for ordering registration of FIR, he would pass the order immediately on presentation of complaint but the instant petition would take several months before appropriate direction for registration of FIR is passed, even if a case is made out for the same. Thus, it is apparent that the remedy before the Magistrate is more efficacious.