SOM NATH CHATRATH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in this petition is for quashing of Rapat No.12 dated 20.10.1999, P.S. Division No.5, Jalandhar as well as the Kalendra under section 182 IPC (Annexure P-2) and the subsequent proceedings arising therefrom.

(2.) The facts which have given rise to this petition are, that one Chander Parkash, son of Mulakh Raj, got registered FIR No.82 dated 16.9.1997, under sections 323, 342, 148, 149 IPC, at police Station Division No.5, Jalandhar.

(3.) In the above stated FIR, a cross-case was also registered on the complaint made on behalf of the petitioners that the opposite party had caused injuries to Ramu and Manpreet two servants of the petitioners. During the course of investigation, the police came to the conclusion that the version of Chander Parkash, son of Mulakh Raj, as recorded against the petitioners, is true whereas the injuries allegedly suffered by Ramu and Manpreet were self-inflicted and a false case was got registered by the petitioners. On this premise, a Kalendra under section 182 IPC has been presented against the petitioners with the allegation that they are guilty of giving false information knowingly. Aggrieved, the petitioners have approached this Court.