HARMESH SINGLA Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' - for short) has been filed for directing the official respondents to take action against the private respondents against whom FIR No. 81 dated 24.11.2008 has been registered for the offences under Sections 382 and 34 IPC at Police Station Bareta, District Mansa.

(2.) LEARNED Counsel for the petitioner has submitted that despite registration of FIR dated 24.11.2008 (Annexure -P.2) the Police is not taking any action against the culprits. The Police has, however, taken action on a complaint filed by the private respondents against the petitioner. It is submitted that on the morning of 12.11.2008, the petitioner was distributing newspapers from door to door. The private respondents snatched the newspapers from the petitioner and other items like watch etc. They gave a beating to the petitioner and he was insulted by the private respondents. His bicycle is also stated to have been stolen. However, the official respondents are taking no action on the complaint.

(3.) IN the facts and circumstances, the petitioner in the first instance may approach the Illaqa Magistrate for the redressal of his grievances regarding inaction by the Police officials in not carrying out proper investigation. It is needless to submit that if such an application is made, the learned Magistrate shall consider the same in accordance with law.