SMT. SHEETAL Vs. UNION TERRITORY, CHANDIGARH & OTHERS

JUDGEMENT

(1.) Prayer in this petition is for issuance of directions to Senior Superintendent of Police, Chandigarh to register case against respondents No.4 to 8 on the basis of complaint Annexure P-2 dated 2.1.2012 for committing offence under Sec. 406/420/498A/506 Indian Penal Code.

(2.) The Honourable Supreme Court in the case of Sakiri Vasu Vs. State of Uttar Pradesh and another (2008) 2 SCC 409 observed as under:-

(3.) In view of the aforesaid observations, this petition is dismissed with liberty to the petitioner to seek his remedy under the provisions of Code of Criminal Procedure, as aforesaid.