Punjab-Haryana High Court
Adarsh Kumar Chohan vs State Of Punjab And Others on 23 August, 2013
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-27775 of 2013(O&M)
Date of Decision : August 23, 2013
Adarsh Kumar Chohan
.....Petitioner
VERSUS
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. A.K.Kanwar, Advocate
T.P.S. MANN, J. (Oral)
Prayer made in the present petition is for issuance of directions to respondent No.2 to register a case against respondents No.3 to 5 besides others, who have committed criminal offences by breaking open the lock of the shop, which was earlier vacated by the father of respondent No.3 According to the counsel for the petitioner, the petitioner had submitted a representation to the Commissioner of Police, Amritsar, which was, thereafter, marked to the Station House Officer, Police Station 'C' Division, Amritsar but no action has been taken upon the same so far.
In case the police has not taken any action on the representation submitted by the petitioner, the petitioner has an alternative remedy of filing private criminal complaint. No relief can be granted to him in the present petition. The same is, accordingly, dismissed.
However, the petitioner would be at liberty to avail the alternative remedy of filing criminal complaint.
( T.P.S. MANN )
August 23, 2013 JUDGE
ajay-1
Kumar-I Ajay
2013.08.23 16:30
I attest to the accuracy and
integrity of this document
Chandigarh