JASBIR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE present petition filed under Section 482 Cr.P.C. is for issuance of directions to respondents no. 2 to 4 to take action on the complaint dated 11.3.2013, Annexure P2, against the accused persons. Heard.

(2.) PETITIONER is having alternative remedy of approaching Illaqa Magistrate for getting the FIR registered if any cognizable offence is made out. It has been so held by Hon'ble Apex Court in Sakiri Vasu v. State of U.P., : 2007 (5) Law Herald (SC) 3910, relevant paragraphs of which read as under: -