Pardeep Bhardwaj vs State Of Haryana And Others
2022 Latest Caselaw 11666 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                                               CRM-M-18815-2022
                                               Date of decision:19.09.2022

Pardeep Bhardwaj
                                                                     ...Petitioner
                                        Versus

State of Haryana and others                                       .....Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-       Mr. Pankaj Kaushik, Advocate,
                for the petitioner.

HARNARESH SINGH GILL, J. (ORAL)

The present petition has been filed for issuance of directions to respondents No.1 to 4 to take necessary legal action on the complaint of the petitioner and register an FIR against the private respondents, in accordance with law.

Learned counsel for the petitioner contends that though various representations have already been submitted by the petitioner to the police authorities, yet the same have yielded no result. It is further submitted that conduct of the proceedings at the end of the police authorities clearly shows them being hand in gloves with the culprits.

I have heard the learned counsel for the petitioner. The petitioner is aggrieved against the inaction on the part of the police authorities. In view of the judgment of the Hon'ble Supreme Court in M.Subramaniam and another Vs. S. Janaki and another, 2020 (2) RCR (Criminal) 788, in case of non-registration of an FIR, the remedy of the aggrieved person is not to approach this Court, but s/he is at liberty to approach the Magistrate concerned under Section 156(3) Cr.P.C.

In view of the above, the present petition is disposed of with liberty to the petitioner to avail the remedy in terms of the aforesaid judgment of the Hon'ble Supreme Court.

19.09.2022                                        (HARNARESH SINGH GILL)
parveen kumar                                           JUDGE
                Whether reasoned/speaking?          Yes/No
                Whether reportable?                 Yes/No



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