D.K. Kumar vs State Of Haryana And Others
2023 Latest Caselaw 9218 P&H

                                                               Neutral Citation No:=2023:PHHC:086051




                                                                      2023:PHHC:086051


               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                              CHANDIGARH

117                                                CRM-M-29564-2023 (O&M)
                                                   Date of decision: 03.07.2023

D.K. Kumar                                                                  ...Petitioner

                                            Versus

State of Haryana and others                                               ...Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-          Mr. Nitin Kadian, Advocate for
                   Mr. Yashveer Kharb, Advocate for the petitioner.

                   Mr. Rupinder Singh Jhand, Addl. AG Haryana.
                        ****

HARNARESH SINGH GILL, J. (ORAL)

This petition has been filed for issuance of direction to respondent Nos. 1 to 5, to lodge an FIR against respondent Nos.6 and7 and to conduct a fair and impartial investigation against the private respondents. A further prayer is to decide the representations dated 11.05.2023 and 13.05.2023 (Annexures P-1 and P-2).

Learned State counsel, on instruction from ASI Vinod Kumar, Police Model Town, Panipat, submits that during the inquiry conducted on the application of the petitioner, the statements of the petitioner and the private respondents were recorded and it was found that it is a money dispute, which cannot be entertained.

In view of the judgments of the Hon'ble Supreme Court in Sakiri Vasu Vs. State of U.P. and others, (2008) 2 SCC 409, and 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.

Disposed of.

                                         (HARNARESH SINGH GILL)
03.07.2023                                     JUDGE
Mangal Singh
                   Whether reasoned/speaking?      Yes/No
                   Whether reportable?             Yes/No

Neutral Citation No:=2023:PHHC:086051

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