Satab Singh vs State Of U.T. Chd And Ors
2024 Latest Caselaw 20491 P&H

Punjab-Haryana High Court

Satab Singh vs State Of U.T. Chd And Ors on 19 November, 2024

                                   Neutral Citation No:=2024:PHHC:151200




CRM-M-57504
      57504-2024                                                           -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                            CRM-M-57504-2024
                                                                        2024
                                                   Date of decision : 19.11.2024
                                                                         11.2024

Satab Singh
                                                                   .......Petitioner
                               Versus
State of Union Territory, Chandigarh and others
                                                                  ....Respondents

CORAM:     HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTICE


Present:      Mr. G.S. Randhawa,, Advocate, for
              Mr. Sukhbir Maandi, Advocate,
              for the petitioner.

              Mr. Vivek Singla, APP, UT Chandigarh.

                           ****

SHEEL NAGU, CHIEF JUSTICE ( Oral )

1. The grievance of the petitioner petitioner, who happens to be the

complainant, is essentially of non-registration non registration of offences by the concerned

police authorities against the private respondents despite information having

been provided vide representation dated 10.09.2024 (Annexure P P-2) ass regards

commission of cognizable offences.

2. Learned counsel for the petitioner submits that the petitioner

wants action to be taken against the private respondents in accordance with

law.

3. The Bharatiya Nagarik Suraksha Sanhita (BNSS) 2023 provides provid

for ample remedy to the complainants/victims complainants/victims arising out of the cause of

non-registration registration of case as well as non-conduction non conduction of investigation in a free,

fair and expeditious manner. The provision of Section 156(3) of the Code of

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Neutral Citation No:=2024:PHHC:151200

CRM-M-57504

Criminal Procedure Procedure (Section 175 of BNSS) and Section 200 of Code of

Criminal Procedure (Section 223 of BNSS) can very well be invoked by the

complainant by filing an application before the Magistrate of the area

concerned.

4. The petitioner does not appear to have availed either of the

aforesaid remedies. Even the law on this point is clear in terms of judgment

rendered by Constitution Bench of Apex Court in Lalita Kumari vs. State of

U.P. (2014) 2 SCC 1, wherein it has been categorically held that once the

information/complaint reveals commission of cognizable offence, registration

of an FIR is mandatory. However, the Constitution Bench of the Apex Court

has made certain exceptions to the extent that police can conduct enquiry

before registration of FIR but only to ascertain whether cognizable offence has

been committed or not especially in complicated offences and special offences

etc.

5. In view of the above, this Court declines interference and

relegates the complainant to avail the aforesaid remedies before the Magistrate

of the area concerned.

6. With these observations, the petition stands disposed of.

                                                        ( SHEEL NAGU )
                                                        CHIEF JUSTICE
November 19, 2024
narotam

       Whether speaking/reasoned                             Yes/No
       Whether reportable                                    Yes/No




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