ATUL SACHDEVA Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS is a petition under Section 482 Code of Criminal Procedure for issuance of directions to Respondents No. 2 and 3 to take action under Section 154(3) Code of Criminal Procedure on the complaint dated 23.09.2010 given by the Petitioner.

(2.) HON 'ble the Supreme Court in the case of Sakiri Vasu v. State of U.P. and Ors. : 2008 (2) SCC 409, held in para 27 as under: