RANJIT SINGH, J. - (1.) THE petitioners, three in number, have prayed for cancellation of an FIR No. 95 dated 27.10.2002 registered against them under Sections 376/342/506/148/149 IPC and under Sections 25/27 of the Arms Act. The FIR, copy of which is at Annexure P-1, is lodged by respondent No. 2-Lallo Bai @ Raj Rani, resident of Basti Lallawali, Jalalabad, Tehsil Jalalabad, Distt. Ferozepur.
(2.) PETITIONER No. 1 claims to be Vice President of District B.J.P. and Ex- Chairman of the Land Mortgage Bank, Jalalabad. Petitioner No. 2 is his cousin and Lambardar and petitioner No. 2 is a political supporter of petitioner No. 1. The impugned FIR is statedly lodged by respondent No. 2-Lallo Bai alias Raj Rani at the instance of the then sitting MLA from Jalalabad, namely Shri Hans Raj Joshan. It is disclosed that petitioner No. 2 had filed one FIR No. 101 dated 27.10.1999 under Section 307 against Hukam Chand and Sher Chand, brothers of Hans Raj Joshan. To get even with the petitioner, the present FIR has been filed by respondent No. 2 at the backing of the MLA.
(3.) IT is noticed that earlier the respondent No. 2 made a complaint to Punjab Human Rights Commission, which was referred to the ADGP, Crime for investigation. The ADGP, Crime deputed Shri Didar Singh, DSP to investigate the matter. After thorough investigation duly supervised by ADGP, Crime, it was found that the complainant had falsely implicated the accused persons due to political rivalry and accordingly no offence was made out against the petitioners. Noticeably, the prosecutrix also appeared in person before the Human Rights Commission and made a statement that she was not interested in pursuing the complaint filed by her and sought its dismissal. The complaint, as such, was dismissed as withdrawn. Copy of this order dated 1.4.2003 is annexed with the petition as Annexure P-2. While dismissing the complaint it is observed by the Commission that the enquiry report corroborated the statement of the complainant.;