RANVEER Vs. UNION TERRITORY ADMINISTRATION

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) seeking directions to respondents No. 2 and 3 for registration of case against respondents No. 4 to 6.

(2.) 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:-

(3.) HOWEVER , petitioner would be at liberty to approach the Magistrate under Section 156(3) Cr.P.C., if so advised. Dismissed.