UMRAO SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to respondents No. 1 to 4 to protect their life and liberty from the hands of respondents No. 5 to 8 and to arrest respondents No. 5 to 8 in pursuance of the FIR No. 190 dated 21.5.2011 under Section 147, 148, 323, 436, 452 of the Indian Penal Code, registered at Police Station Mohindergarh, Tehsil and District Mohindergarh and in DDR No. 15 dated 18.1.2013 at Police Station City Mohindergarh, District Mohindergarh.

(2.) Petitioner has already taken recourse to civil remedy by filing a suit for permanent injunction. So far as the relief sought by the petitioner seeking direction for arrest of respondents No 5 to 8 is concerned, the said relief cannot be granted to the petitioner.

(3.) It has been held by the Apex Court in M.C.Abraham and another vs. State of Maharashtra and others, 2003 1 RCR(Cri) 4524 as under:-