JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of the aforementioned petitions as these involve adjudication of identical questions of law and fact.

(2.) The short question, which arises for examination and decision is, whether this Court, in exercise of jurisdiction under Section 482 of the Code of Criminal Procedure (in short, 'the Code'), should intervene in case of failure on the part of the concerned police officer to register an FIR on the allegations that a cognizable offence has been committed.

(3.) Counsel for the petitioners, in support of their plea that a direction may be issued to the official respondents for registration of an FIR have relied upon the latest judgment of Hon'ble the Supreme Court of India in Lalita Kumari v. Govt. of U.P. and others (Writ Petition (Criminal) No. 68 of 2008), ,. To examine the issue, it is imperative to extract the reference made to the Larger Bench, which has been answered in Lalita Kumari's case