JASWINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) JASWINDER Kaur has filed this petition under section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) seeking direction to official respondents no. 1 to 3 to register FIR against private respondents no. 4 to 8 and to take appropriate legal action against them. I have heard counsel for the parties and perused the case file.

(2.) HON 'ble Supreme Court in Sakiri Vasu vs. State of U.P., 2007 (5) Law Herald (Supreme Court) 3910 has laid down that inherent power under section 482 Cr.P.C. should not ordinarily be exercised by this Court to order registration of FIR because the aggrieved person has other efficacious remedy of approaching Illaqa Magistrate for appropriate relief in accordance with law. In view of the aforesaid, the instant petition is disposed of with liberty to the petitioner to approach Illaqa Magistrate for appropriate relief in accordance with law.