DALIP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Dalip Kaur allegedly made a complaint to the Station House Officer, Police Station Sadar Barnala, against respondents 4 to 9 herein, stating that the 9th respondent-Labh Kaur unauthorisedly allowed the private-respondents to trespass into her house, that herself and her son were turned out, and that the private-respondents had forcibly occupied their land also. She has also alleged that the private-respondents herein broke the lock and her box and had committed theft of gold, which was in the box. She has further alleged that clothes and wheat were also taken. The receipt of this complaint is denied by the official respondents 1 to 3.

(2.) SHE had also made a representation to the Director General of Police and the Senior Superintendent of Police containing similar allegations. This complaint to the Station House Officer and the representation to the Director General of Police Punjab and the Senior Superintendent of Police, Barnala have been produced as annexures P-1 and P-2 respectively. According to her the police have not registered the F.I.R. in spite of her visits to the Police Station number of times. Therefore, she has come forward with this petition under Section 482 Cr.P.C. for directing the respondents 1 to 3 namely the State of Punjab, the Director General of Police, Punjab and the Senior Superintendent of Police, Barnala, to register the F.I.R.

(3.) THE respondents 1 to 3 have filed a reply urging that though Station House Officer, Police Station Sadar Barnala had not received the complaint, an application was received in the office of the Senior Superintendent of Police, Barnala, on 23.11.1996. According to these respondents 1 to 3 on enquiry, it has been found that the case of the petitioner is false, that she is in the habit of filing petitions and therefore, the FIR was not registered.