SUBODH KUMAR Vs. STATE OF HARYANA ETC.

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C for issuance of necessary directions to the Respondents to register a criminal case against Respondent No. 5 under Sections 420 and 406 IPC in pursuance of the complaint P -6 made by the Petitioner before Respondent No. 2 and also to investigate the matter.

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