KULDIP KAUR Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) At the instance of respondent No.2, FIR under Sections 452 and 380 IPC was registered against the petitioner on 8.7.2006.

(2.) The petitioner along with her family members were arrested in the said case. Husband of the petitioner submitted an application for proper enquiry in the said FIR and thereafter the police found that the FIR was based on false information. Cancellation report was accordingly submitted on 23.5.2007. The Magistrate issued direction for conducting further investigation into the matter. Even thereafter the police concluded that the FIR was registered on the false allegations. Cancellation report was again prepared, which was accepted on 29.4.2011.

(3.) The petitioner then moved an application for initiating proceedings under Section 182 IPC against respondent No.2. Complaint was accordingly filed against respondent No.2 on 15.11.2011. This complaint was dismissed by JMIC on 3.9.2012 on the ground that it was barred by limitation. The petitioner filed a revision against the same, which is dismissed on 18.2.2012. The petitioner, thus, has filed the present petition to challenge both the orders passed by JMIC and the Addl.Sessions Judge, Mohali dismissing the revision against the said order.