BALDEV SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THIS petition seeks a direction to respondents No. 1 to 3, primarily to respondent No. 2, i.e. SHO of Police Station Sadar, Dhuri, to register an FIR in connection with the offences punishable under Sections 191, 192, 193, 196 and 200 IPC against respondent No. 4, for allegedly having committed a fraud with a public servant Revenue Court, by furnishing a false and fabricated document to get appointment as a Nambardar (Head person), of village Inna Bajwa, Tehsil Sherpur. Learned counsel points to Annexure P -3, which is an application addressed by respondent No. 4 to the Naib Tehsildar, Sherpur, seeking such appointment.

(2.) MR . Jain submits that respondent No. 4 had falsely stated in the said application that she was a resident of the said village and, as such, appointment as Nambardar be given to her after the death of her father.

(3.) WHETHER Section 193 IPC would be the relevant provision or any other provision would be relevant, is not being gone into; however, what is undoubtedly relevant, is that in view of Section 195(1)(b)(i) Cr.P.C., any offence punishable under Sections 193 to 196 and 200 IPC can be taken cognizance of by a court of competent jurisdiction, only upon a complaint in writing, by the Court before whom such false evidence has been given, or by an officer of such court.