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Jaswinder Kaur vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 22 April 2013 · Citation: (2013) 04 P&H CK 0109

HON’BLE JUDGES
L.N. Mittal, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
CASE NUMBER
Criminal Miscellaneous No. M-33805 of 2011
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Judgment

2 paragraphs · 144 words

L.N. Mittal, J.—Jaswinder Kaur has filed this petition u/s 482 of the Code of Criminal Procedure (in short, Cr.P.C.) seeking direction to official respondents no. 1 to 3 to register FIR against private respondents no. 4 to 8 and to take appropriate legal action against them. I have heard counsel for the parties and perused the case file.

2.

Hon''ble Supreme Court in Sakiri Vasu vs. State of U.P., 2007 (5) Law Herald (Supreme Court) 3910 has laid down that inherent power u/s 482 Cr.P.C. should not ordinarily be exercised by this Court to order registration of FIR because the aggrieved person has other efficacious remedy of approaching Illaqa Magistrate for appropriate relief in accordance with law. In view of the aforesaid, the instant petition is disposed of with liberty to the petitioner to approach Illaqa Magistrate for appropriate relief in accordance with law.