SUBE SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The grievance of the petitioner is that in spite of the directions given by this Court, the Police are not investigating into the allegations in the FIR, Admittedly, the FIR was registered on 26.1.1998. After investigation of the same, the Police filed challan in the Court of the Chief Judicial Magistrate, Narnaul, against the petitioner. According to the petitioner, he is not guilty of any offence but the complainant party is guilty of offence. Admittedly, there were cross versions in regard to the same incidents when the police investigated and filed a case against one party, it is always open to the other party namely the petitioner to file a private complaint. When there is an inaction on the part of the Police and if the petitioner feels aggrieved by the same, it is always open to him to approach before the concerned Magistrate and file a private complaint under Section 190 of the Code of Criminal Procedure as held by the Apex Court in All India Institute of Medical Sciences Employees Union (Regd) v. Union of India and others, 1997 SCC(Cri) 303 .