PARAMJIT SINGH Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) THE petitioner has approached this Court under Section 482 Cr.P.C. for seeking direction to take action against respondent Nos. 4 to 11 on the ground that there is a threat to his life and property from the said respondents. It is alleged that respondent Nos. 4 to 11 are having an evil eye on the portion of the house occupied by the petitioner. In that context, they have used some force against the petitioner as well as against his wife. For this, the petitioner has already lodged a report with the police, but police allegedly has taken no action even on the representation filed by the petitioner. Since the petitioner has already approached the police and in case his grievance is not being redressed, he would have remedy of filing a complaint on the basis of evidence, which he has about the injuries which were caused to him. The petitioner has an alternative remedy of approaching the Court for registration of the case as per the law laid down in Sakiri Vasu Versus State of U.P. and others, : 2008(1) RCR (Criminal) 392. There are no serious allegations made, which would call for interference by this Court in exercise of powers under Section 482 Cr.P.C.

(2.) DISMISSED .