HARJEET KAUR Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 96 dated 26.03.2008 registered at Police Station City Jagadhari under Sections 406, 498 -A, 506, 34 IPC.

(2.) IN the present case, complainant has specifically stated that she was tortured and given beating by the petitioner also, for bringing less dowry.

(3.) FIR is not encyclopedia. It is only for initiation of criminal proceedings. It is during trial that statement is made by the witness. She can be duly confronted with her previous statement. She can improve and explain. What is the effect of explanation and improvement is in the realm of appreciation of evidence. Therefore, no case is made out to quash the FIR as prayed by the petitioner. This Court cannot exercise its jurisdiction under Section 482 Cr.P.C. in the facts and circumstances of the case.