BALLU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking a direction to respondent Nos. 2 and 3 to take prompt action against private respondent Nos. 4 to 12 in FIR No. 375 dated 11.09.2013 under Sections 420, 465, 467, 468, 471 and 120B of the Indian Penal Code, 1860 registered at Police Station Daula District Gurgaon.

(2.) HEARD .

(3.) IT has been held by the Apex Court in M.C. Abraham and another vs. State of Maharashtra and others, : 2003 (1) RCR (Criminal) 452 as under: -