VEERO Vs. SENIOR SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONER Veero has filed this petition under Section 482 of the Code of Criminal Procedure for issuing direction to respondents No.1 and 2 to register the case against respondents No.3 to 5. I have heard counsel for the petitioner and gone through the contents of the complaint Annexure P-1, on the basis of which registration of case is being sought, as well as the order dated September 18, 2006, passed by this Court in Crl. Misc. No. 56983-M of 2006. The said petition was filed by daughter of the petitioner as well as her alleged husband seeking protection of their life and liberty. Keeping in view the aforesaid facts, I do not find any ground to issue the direction for registration of case against the alleged husband of daughter of the petitioner and his parents. Dismissed.