HARI BHAGAT Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. for issuance of directions to respondents No.1 to 5 to register the case against respondents No.6 to 10 under Sections 409, 420, 467, 468, 471 and 120-B IPC and Sections 7 and 13 of the Prevention of Corruption Act. It has also been prayed for issuance of directions to respondents No.1 to 3 for compliance of the dictates of the Constitutional Bench of the Hon'ble Supreme Court of India in Lalita Kumari v. Govt. of U.P. and Others, (2013) 4 RCR(Criminal) 979.

(2.) I have heard learned counsel for the petitioner and have gone through the record.

(3.) From the record, I find that the petitioner is seeking for registration of case against private respondents. In Sakiri Vasu v. State of U.P. and Others, (2008) 1 RCR(Criminal) 392, the Hon'ble Supreme Court has held as under:-