KULDIP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The allegations in the complaint and also in the petition clearly show that there is a civil dispute. It is further averred that on 22.5.99 the accused along with some others forcibly entered the house of the petitioner and harassed the family members of the petitioner and broke the house. The grievance of the petitioner is that the police is not taking any action on her complaint. If that is so it is always open to the petitioner to approach the concerned magistrate by filing a private complaint u/s 190 Cr. P.C. as observed by the Supreme Court in All India Institute of Medical Sciences Employees Union v. U.O.I., 1997 1 AICLR 218.

(2.) This petition is accordingly disposed of.