MOHAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The short prayer made in this petition is for issuing direction to respondents No. 1 to 3 to decide the complaint/representation dated 25.11.2009 and to take appropriate action against respondent No. 4.

(2.) The facts leading to the filing of the present case are that respondent No. 4 had made a complaint and on the basis of which, FIR was registered against the petitioner under Section 420 of Indian Penal Code. Subsequently, the aforesaid FIR was quashed by this Court vide order dated 05.11.2009. After the quashing of the said FIR, the petitioner filed a representation before respondent No. 2, i.e. Superintendent of Police to take action as the respondents had given a false information to the police and set the criminal proceedings in motion and wasted the precious time of the Court.

(3.) Without going into the merits of the case, it would be necessary to take into consideration the provision of Section 156 (3) of the Criminal Code of Procedure, which reads as under:- "156 (3) Any Magistrate empowered under Section 190 may order such an investigation as above mentioned."