DAYA CHAUDHARY, J. - (1.) THE present petition under Section 482 Cr.P.C. has been filed on behalf of Satpaul Singh Bhullar for issuing directions to the official respondents to register a criminal case against respondent No.5. Learned counsel for the petitioner submits that father of the petitioner died in suspicious circumstances and he came to know from some villagers that respondent No.5 was having hand in the death of his father and he is having doubt that his father might have been killed at the instance of respondent No.5. Learned counsel further contends that earlier respondent No.5 filed complaint against father of the petitioner and because of that reason respondent No.5 was at the back of death of the father of the petitioner.
(2.) HEARD the arguments advanced by learned counsel for the petitioner and perused the petition as well as other documents available on the file. Simply by having a doubt, direction cannot be issued to register a case against respondent No.5. Only on the basis of one complaint, which has been filed by respondent No.5 he cannot be connected with the death of the father of the petitioner as nothing is there on the record including any opinion of the Doctor with regard to cause of death. However, learned counsel for the petitioner has tried to connect respondent No.5 with the death of father of the petitioner by simply stating that some complaint was filed by respondent No.5 but the same is not a sufficient ground for registration of any criminal case against respondent No.5. There is no merit in the petition and the same is dismissed accordingly.;