LEKHRAJ Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Mohd. Irfan learned counsel for the applicant, learned AGA for the State and perused the record.

(2.) BY means of this application under section 482 of the Code of Criminal Procedure (in short the 'cr. P. C. '), the applicant has invoked inherent jurisdiction of this Court, praying for quashing of that part of the judgment dated 20. 02. 2008 passed by Sri N. K. Jain, the then Sessions Judge Rampur, in S. T. No. 223 of 2007 (State vs. Mahendra and others), whereby the SSP Rampur has been directed to get the FIR lodged against the applicant for the offence punishable under section 182 of Indian Penal Code (in short the 'ipc') for lodging false report against the accused persons at crime No. 322 of 2002 under section 307/506 IPC at P. S. Kotwali, Rampur.

(3.) SHORN of unnecessary details, the facts leading to the filing of the application under section 482 Cr. P. C. in brief, are that the applicant Lekh Raj had lodged an FIR at P. S. Kotwali, Rampur at Crime No. 322/2002. After investigation of the case, chargesheet was filed and on committal of the case to the court of session for trial, S. T. No. 223 of 2007 was registered against the accused Mahendra and others. While passing judgment in that Session Trial on 20. 02. 2008, the learned Sessions Judge Rampur, was of the opinion that the informant Lekh Raj (applicant herein) had lodged false FIR against the accused persons and hence, FIR should be lodged against him for the offence punishable under section 182 I. P. C. Consequently, SSP Rampur was directed to get the FIR lodged against the informant for lodging false report against the accused.