GURBAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Gurbaj Singh has filed this petition under Section 482 Cr.P.C. for issuing direction to respondents No.1 to 5 to register FIR against respondents No.6 to 8. I have heard counsel for the petitioner and gone through the contents of the petition as well as the complaint, Annexure P-1, on the basis of which the petitioner is seeking registration of FIR. Keeping in view the facts and circumstances of the case and the nature of allegations, I am not inclined to exercise the inherent power of this Court under Section 482 Cr.P.C., as in my opinion, the petitioner has alternative remedy, as has been held by this Court in Mithlesh Kumari v. State of Punjab, 2002 (4) RCR (Criminal) 541 and by the Hon'ble Supreme Court in Gangadhar Janardan Mhatre v. State of Maharashtra and others, (2004) 7 SCC 768 and Minu Kumari and another v. State of Bihar and others, (2006) 4 Supreme Court Cases 359. Dismissed.