PATRICIA SUCHIANG Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS criminal revision should have been registered as Criminal Petition as the petitioner is invoking the inherent jurisdiction of this Court under Section 482, Code of Criminal Procedure, 1983 ("the Code" for short) for quashing the First Information Report, which was registered as Jowai P. S. Case No. 148(10)2011 under Sections 420/468/34 IPC as well as the investigation conducted by the police in connection therewith.

(2.) THE parameters for quashing the FIR by the High Court under Section 482 of the Code came up for detailed consideration in State of Haryana v. Bhajan Lal, 1992 Supp1 SCC 335, and the Apex Court, after reviewing a large number of cases, held as follows:

(3.) WITHOUT going into the details of the revision petition, I will straightaway refer to the contents of the first information report (the English translation), which is annexed to Annexure -P/16 of the revision petition and reads thus: The Officer -in -Charge, Jowai P. S. Sub: FIR Sir