JAGROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 Cr.P.C. against State of Punjab, Senior Superintendent of Police, Patiala, D.S.P., Nabha and S.H.O., Police Station Bhadson with a prayer for directing respondents No.2 to 4 for registration of FIR against the accused -persons under Sections 307, 325, 452, 148 and 149 IPC at Police Station Bhadson, Tehsil Nabha and District Patiala.

(2.) I have heard learned counsel for the petitioner and have gone through the record.

(3.) FROM the record, I find that in Sakiri Vasu v. State of U.P. and others, 2008 1 RCR(Cri) 392, the Hon'ble Supreme Court has held as under: -