RAJ KUMAR LUTHRA Vs. STATE OF PUNJAB`

JUDGEMENT

(1.) THE petitioner has invoked inherent jurisdiction of this Court under Section 482 Cr.P.C. for issuance of a direction to official respondents No. 1 and 2 to register FIR against respondents No. 3 and 4 for forcibly entering into the property of petitioner and misappropriating the household articles belonging to him.

(2.) I have heard learned counsel for the petitioner and learned State counsel assisted by learned senior counsel for respondents No. 3 and 4.

(3.) MARRIAGE of son of the petitioner, namely; Sahil Luthra was solemnized with respondent No. 4 -Sandeep Kaur daughter of respondent No. 3 -Gurmeet Singh on 30.04.2008. It was submitted by learned senior counsel for respondents No. 3 and 4 that the petitioner left for abroad just after 15 days of marriage. An FIR No. 175 dated 29.11.2008, under Sections 498 -A/406/506 of the Indian Penal Code at Police Station City Batala, District Batala was recorded by respondent No. 3 in which the petitioner is also a co -accused and was declared as proclaimed offender vide order dated 17.07.2009 (Annexure R -3/1) passed by the learned Sub Divisional Judicial Magistrate, Batala.