AJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Ajit Singh has filed this petition under Section 482 of the Code of Criminal Procedure for issuing direction to respondents No.2 and 3 to register a criminal case against respondents No.4 to 7 on the basis of complaint made by him, copy of which has been annexed with the petition as Annexure P-1.

(2.) AFTER hearing counsel for the petitioner and going through the contents of the petition as well as the complaint, Annexure P-1, 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.