DHARAMPAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This is a petition for direction to official-respondents for registration of a case against the persons named in the complaint, Annexure P-1, filed by the petitioner and others with the Deputy Commissioner, Patiala.

(2.) Learned counsel for the petitioner states that the petitioner approached the Deputy Commissioner, Patiala, who marked it to the Senior Superintendent of Police, Patiala, but no action has been initiated on the complaint of the petitioner.

(3.) Keeping in view the law laid down by Hon'ble the Supreme Court in Sakiri Vasu Vs. State of U.P. and others, 2008 1 RCR(Cri) 392 such a petition for direction to the police for investigation or registration of FIR could not be entertained as the petitioner has effective alternative remedy under Section 156 of the Code of Criminal Procedure and as such this Court would not like to interfere in the matter in its extra ordinary jurisdiction.