AJMER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) for directions to respondents No. 1 to 3 for registration of criminal case under Section 323, 324, 325, 326, 504, 505, 148, 149, 452 of the Indian Penal Code against respondents No. 4 to 17. It has been held by the Apex Court in Sakiri Vasu vs. State of U.P. and others, : 2008 (1) RCR (Cri.) 392 as under: -

(2.) PETITIONER has sought direction for registration of the FIR against the private respondents. In view of the decision given by the Apex Court in Sakiri Vasu's case (supra), the said direction cannot be given by this Court. However, petitioner would be at liberty to approach the Magistrate under Section 156(3) Cr.P.C. if so advised.