NIAZ BEGUM Vs. STATE

JUDGEMENT

(1.) THIS petition under Article 226 and 227 of the Constitution of India read with Section 482 Cr.P.C has been preferred by the petitioners for quashing of FIR No.363 of 2006 under Sections 498A/406/34 IPC lodged by the wife/ respondent no.3 herein and for issuance of mandamus commanding the respondents for issuance of appropriate directions to the respondents for proper investigation as well as action against erring police officials of CAW in accordance with law and directing DCP(South) to hold independent and impartial inquiry.

(2.) THE challan in this case has already been filed after completion of investigation. THE powers under Section 482 Cr.P.C for quashing of an FIR are to be exercised by the High Court in rare cases. Once investigation is complete, an FIR cannot be quashed by the High Court on the ground that FIR discloses no involvement of the accused in commission of offence. It is settled law that an FIR is not an encyclopedia of facts but it is an information to police to start investigation into the crime and to file a report. Once investigation is complete, the only option available before the petitioners is to argue on charge before the trial court concerned.