AMARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE only prayer of the petitioner is that as a cognizable offence has been made out against the private respondents, a criminal case ought to have been registered against them. In the reply filed by Shri Mohkam Singh, Superintendent of Police (D), Batala, the positive stand is that on inquiry it had been ascertained that as a civil suit was pending between the parties the police had found it inappropriate to register a case as the matter was sub judice. After hearing the learned counsel for the parties, I am of the opinion that the mere pendency of the civil suit is no ground for nonregistration of a case in a cognizable offence. The SHO of the concerned police station is accordingly directed to register a case on the basis of the complaint and to investigate the matter. Disposed of in the above terms.