SUNDER LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Sunder Lal has filed this petition against State of Haryana and other respondents under Section 482 Cr.P.C. seeking appropriate direction for taking action against the accused persons after registration of case in complaint dated 29.11.2012 moved by the petitioner to respondent No.3 regarding forgery and cheating committed by private respondents No.4 and 5 to gain unlawfully and to cause loss to the petitioner. I have gone through the record and have heard learned counsel for the petitioner. As per the arguments of learned counsel for the petitioner, petitioner wants to get registered the FIR against respondents No.4 and 5.

(2.) I find that it is held by the Hon'ble Supreme Court in Sakiri Vasu v. State of U.P. and others, 2008 (1) R.C.R. (Cr.) 392 that petition under Section 482 Cr.P.C. should be discouraged for such a relief, when the petitioner has so many alternative remedies available to him/her. It is held in Sakiri Vasu's case (supra) as under: -