SUKH SAGAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 482 Cr.P.C. against State of Haryana, Senior Superintendent of Police, Hisar, S.H.O., PSPC -I, Hisar and private respondents No.4 to 8 with a prayer for registration of FIR against the accused -persons under the provisions of Indian Penal Code under Sections 323, 506 and 120 -B etc. at Police Station Hisar, Tehsil and District Hisar.

(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: -