RAJ KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for issuance of directions to the official respondents to register a criminal case against respondents No. 4 and 5. It has been held by the Apex Court in Sakiri Vasu vs. State of U.P. and others, 2008 (1) RCR (Criminal) 392 as under: -

(2.) SINCE , the petitioner has sought direction for registration of FIR against the private respondents, no ground for interference is made out in view of decision of Apex Court in Sakiri Vasu's case (Supra). However, petitioner would be at liberty to approach the Magistrate under Section 156(3) of the Code of Criminal Procedure, 1973, if so advised. Dismissed.