RAJWINDER KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner has approached this Court for quashing the calendera/complaint under Section 182 IPC titled as 'State versus Rajwinder Kaur' alongwith all subsequent proceedings taken thereon.

(2.) The petitioner is aggrieved against the action on the part of SHO, Police Station Sadar Kapurthala, who has prepared and sent this calendera/complaint under Section 182 IPC against the petitioner.

(3.) This complaint under Section 182 IPC arises out of the complaint filed by Rajwinder Kaur, which was addressed to SSP, Kapurthala. Copy of the same is annexed with the petition as Annexure P-2. In this complaint, it is alleged that the police by conniving with the accused persons have kept their names in column No. 2. It is alleged that the accused shown in column No. 2 were having good relations with the above mentioned accused/Balwant Singh. He had also threatened to kill the complainant. This complaint, which was addressed to SSP, obviously was found false. On account of this, the necessity arose to initiate proceedings under Section 182 Cr.P.C. The petitioner has now challenged this on the ground that in view of Section 195 Cr.P.C. the competent officer for filing this complaint is SSP, District Kapurthala. Section 195 Cr.P.C. reads as under:-