GIRISH KUMAR 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) seeking directions to respondent No. 2 to register FIR under Section 420, 406, 467, 468, 471, 120B of the Indian Penal code, 1860 against respondents No. 3 to 10. 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 petitioner is seeking a direction for registration of FIR, no ground for interference is made out in view of Sakiri Vasu's case (supra).