RAVITA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This criminal miscellaneous petition has been filed by the petitioner under Section 482 Cr.P.C. for issuance of direction to respondents No.2 and 3 to take a legal action, register fIR and protect the life and liberty of the petitioner and private respondents No.4 to 9, who are in connivance with each other play big fraud with the petitioner along with police official to harm the life and liberty of the petitioner. Legal action be taken under Section 154 Cr.P.C. immediately required by lodging the FIR against the respondents/accused persons.

(2.) As regards threat to life and liberty of the petitioner, there is nothing on the record to show any threat to the life and liberty to the petitioner. Further more, the representation (Annexure-P.2) given by the petitioner, no where shows that there was any threat to the present petitioner. Therefore, there is nothing on the record to show that there is any serious threat to the life and liberty of the present petitioner, hence no ground is made out for giving direction to provide any security for the protection of life and liberty of the petitioner.

(3.) At the time of arguments, learned counsel for the petitioner mainly argued that the Police is not registering the case registered against the private respondents.