AJAY KUMAR SAINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the present petition filed under Section 482 of the Code of Criminal Procedure (in short, 'the Code'), the petitioner prays for issuance of direction to the Station House Officer (in short, 'SHO'), Police Station Bhupani, Faridabad, Haryana, for registration of FIR under Sections 420, 406, 467, 468, 471, 120-B of Indian Penal Code against the respondents.

(2.) Counsel for the petitioner would contend that M/s Triveni Infrastructure Development Company Ltd. has committed fraud with a large number of persons, therefore, a direction may be issued to respondent No. 2 to register an FIR against the respondents for the aforesaid offences. In support of his contention, he has relied upon judgment of Hon'ble the Supreme Court of India in Ramesh Kumari v. State (NCT of Delhi) and others, 2006 2 SCC 677, a reference made by Hon'ble the Supreme Court of India in Lalita Kumari v. Government of Uttar Pradesh and others, 2008 14 SCC 337.

(3.) I have heard counsel for the petitioner and gone through the records.