BALJEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for quashing of Calendra under Section 182 of the Indian Penal Code(Annexure P-3), orders dated 14.7.2011(Annexure P-7) and dated 9.8.2011 (Annexure P-8) passed by the Sub Divisional Judicial Magistrate, Guhla.

(2.) The brief facts of this case are that Baljeet Kaur, petitioner made a statement before the police that on 4.8.2009 at about 4-00 p.m., she went to her poultry farm for feeding her cocks, where Baljinder Kaur, Charanjeet Kaur, Ravita, Nachhattar Kaur and Gurdhian Singh, armed with deadly weapons, attacked her and caused injuries. The statement of the petitioner led to recording of DDR No. 21 dated 5.8.2009 in Police Station, Siwan. As the police did not take any action and register the FIR against the alleged accused, the petitioner filed private complaint under Sections 323, 324, 452, 148, 149, 506 IPC on 3.11.2009 before the Sub Divisional Judicial Magistrate, Guhla. After recording preliminary evidence, the Court vide order dated 18.10.2011 summoned the accused for the aforesaid offences.

(3.) Calendra dated 29.9.2009 under Section 182 IPC, Police Station Chika was submitted before the Sub Divisional Judicial Magistrate, Guhla for initiating action against the petitioner as she was found guilty of making a false statement before the police in regard to alleged occurrence dated 4.8.2009.