- (1.) The present petition under Section 482 Cr.P.C. has been filed for issuance of directions to the respondents to register the case as per the facts mentioned in the complaint (Annexure P-1) presented by the petitioner to respondents No.2 and 3 on which no action has been taken by the official respondents and the complaint filed by the petitioner under Section 156(3) Cr.P.C. before the Illaqa Magistrate has also not been considered.
(2.) It is contended that the petitioner had moved an application under Section 156(3) Cr.P.C. The Magistrate was required to order registration of FIR in the facts of the present case where allegations are under Section 379 IPC and that in the facts of the present case, there was no other way except to register the FIR.
(3.) Reliance has been placed on the judgment of Hon'ble the Supreme Court in the case of Sakiri Vasu v. State of U.P. and others, 2008 1 RCR(Cri) 392. Heard.;