Harbhajan Kaur vs State Of Punjab And Others
2022 Latest Caselaw 16270 P&H

          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

128                                                CRM-M-52355-2022
                                                   Date of Decision:08.12.2022

HARBHAJAN KAUR                                             ...PETITIONER
                                   VERSUS

STATE OF PUNJAB AND OTHERS                                 ...RESPONDENTS

CORAM:        HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:      Mr. Ravi Malhotra, Advocate for the petitioner.
                         ***

SUVIR SEHGAL, J.(ORAL)

Instant petition has been filed under Section 482 of Cr.P.C. for

issuance of a direction to respondents No.1 to 3 to initiate legal action against

respondents No.4 to 6 for committing cheating with the petitioner and for

defaming her by levelling false allegations regarding her character by

respondent No.4 in inquiry report.

Complaint, Annexure P-1, submitted by the petitioner has been

enquired into and a recommendation, Annexure P-3, has been made. By way of

present petition, petitioner seeks to re-open the enquiry and has requested that

the matter be referred to a senior official.

In view of the judgment of the Supreme Court as Sakiri Vasu

Versus State of U.P. and others, 2008 (1) R.C.R. (Criminal) 392, petition

under Section 482 of Cr.P.C. is not maintainable. Petitioner, however, has

remedy under Section 156 (3), Cr.P.C., which she is at liberty to avail.

Petition is disposed of.

08.12.2022                                                 (SUVIR SEHGAL)
sheetal                                                        JUDGE
            Whether Speaking/Reasoned             Yes/No
            Whether Reportable                    Yes/No






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