BAKHTAWAR SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure (Cr.P.C. for short) with a prayer that directions may kindly be issued to Respondents No. 2 to 4 to conduct enquiry and to take legal action against Respondents No. 5 and 8 on the complaint dated 2.10.2010 given by Petitioner No. 2 regarding misappropriation of Rs. 15 lacs in accordance with Section 154 (3) Code of Criminal Procedure Further prayer is for protection of life and liberty of the Petitioners.

(2.) Heard.

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