NITTIN Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking directions to the respondent -State to register the FIR on the basis of the complaint made by the petitioner. 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.) NO ground for interference is made out in view of Sakiri Vasu's case (supra). Dismissed.