JASPREET KAUR Vs. STATE

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 482 Cr.P.C. for quashing proceedings initiated against the petitioner under Section 182 IPC by the police on the ground that provisions under Section 195 (1) (a) Cr.P.C. were not complied with.

(2.) THE petitioner had made a complaint to SHO on 5th May, 2004 that her husband Sh. Parmeet Singh Narula on that day had destroyed her passport. On investigation this complaint was found to be false as on the basis of same passport which she claimed to have been destroyed, she applied for visa to Australian Embassy and also applied for her permanent residence in Australia in the year 2005-2006. After finding the complaint made by the petitioner to be a false complaint, Sub-Inspector Ishwar Singh sent a report under Section 182 IPC to the court of concerned Metropolitan Magistrate for initiating action against the petitioner and also requested that his report should be treated as a compliant under Section 195 Cr.P.C.

(3.) THE petition is, therefore, allowed and complaint before Metropolitan Magistrate is quashed because of bar of Section 195 Cr.P.C.