- (1.) This is a petition under Section 482 Code of Criminal Procedure for issuance of a direction to Respondents No. 2 and 3 to register FIR against Respondents No. 4 to 7 under the appropriate Sections of Indian Penal Code as Respondents No. 4 to 7 have trespassed the house of the Petitioner without any search warrant and without any registration of FIR against the Petitioner or any other family members.
(2.) Replies byway of affidavit of DSP, Panchkula as well as Incharge Economics Offence Wing, District SAS Nagar, Mohali have been filed.
(3.) Learned Counsel for the Petitioner dispute the contents of reply filed by Incharge Economics Offences Wing, District SAS Nagar, Mohali on behalf of Respondent No. 4. It is also submitted that the Petitioner had filed a representation (P1) to the Superintendent of Police, Panchkula which has not been decided till date.;