KISHAN CHAND SOOD Vs. STATE

JUDGEMENT

(1.) The short question involved in this case is as to whether the complaint filed against Kishan Chand Sood by Shri Devi Das Sharma, Station House Officer of the Roshanara Police Station, Delhi, purporting to be under section 182 of the Indian Penal Code, can be proceeded with or the proceedings should be quashed.

(2.) On January 30, 1967 Kishan Chand Sood, hereafter, called the petitioner, had made a report in Police Station Roshanara Delhi, according to which that day he had been caused injuries by Suman Lal, Narinder Kumar and Tej Kaur. The report was written in the Roznamcha register and after the petitioner was got medically examined a case (F.I.R. No. 51) under section 324 of the Indian Penal Code was registered against the alleged assailants.

(3.) As a result of investigation the report made by the petitioner was found to be false. On a report under section 173 of the Code of Criminal Procedure (hereinafter referred to as "the Code") the SubDivisional Magistrate, Sadar Bazar, accepted the police recommendation and through his order dated September 21, 1967 approved the cancellation of the case.