JAGDISH LATA Vs. HARPAL MALHOTRA

JUDGEMENT

(1.) SMT . Jagdish Lata, petitioner -1 and others have come in this Court with this criminal miscellaneous under Section 482, Cr.P.C. for quashing of the complaint Annexure P2 and the summoning order Annexure P3, for offences under Sections 182/183/327/352/452/504, IPC.

(2.) IT will be unnecessary to give the entire facts of the case for the reasons that through in the petition, the entire proceedings were challenged, Sh. Kalra, learned counsel for the petitioners confined his arguments to the filing of the complaint under Section 182, IPC and the summoning order passed for that offence. He relied upon Section 195, Cr.P.C. in support of his argument that the Court could not take cognisance under Section 182, IPC unless a complaint was filed by the officer to whom a false complaint was made Section 195(1), Cr.P.C., so far relevant, runs as under :