AJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE present petition filed under Section 482 Cr.P.C. is for issuance of direction to respondent No. 3 to decide the complaint dated 10.10.2013 in accordance with law. Heard.

(2.) PERUSAL of complaint Annexure P1 shows that the main grouse of petitioner is that his daughter was enticed away by the accused and rape was committed upon her and, however, no action was taken by the police. However, for getting FIR registered, if any, cognizable office is made out, petitioner is having alternate remedy to approach learned Illaqa Magistrate under Section 156(3) Cr.P.C. as held by Hon'ble Apex Court in Sakiri Vasu v. State of U.P., : 2007 (5) LH (SC) 3910, relevant paragraphs of which read as under: -