AIR 1994 SUPREME COURT 1256 ::1994 AIR SCW 598 ::1994 UP CriR 89 ::(1994) 1 LS 10 ::1994 APLJ(Cri) 26(2) ::1994 (2) UJ (SC) 90 ::(1994) 1 CurCriR 56 ::1994 UJ(SC) 2 90 ::(1994) AllCriC 157 ::1994 CriLR(SC&MP) 66 ::(1994) Mad LJ(Cri) 427 ::1994 (2) SCC 277 ::1994 SCC(Cri) 477 ::(1994) 1 RecCriR 591 ::1994 CriLR(SC MAH GUJ) 66 ::1994 (1) AllCriLR 384 ::(1995) 1 ChandCriC 56 ::(1994) IJR 63 (SC) ::1994 (28) DRJ 701 ::(1994) 1 EastCriC 236 ::1994 (7) OCR 250 ::(1994) 1 SCR 138 (SC) ::1994 (1) SCR 138 ::(1994) SC Cr R 545 ::(1994) 1 JT 103 (SC) ::1994 (1) JT 103

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): K. Jayachandra Reddy, G. N. Ray , JJ

Criminal P.C. (2 of 1974) , S.482, S.154— Quashing of - Powers of Court under S. 482 - FIR containing some important allegations which make out a cognizable offence at that stage and registration of FIR @page-SC1257was only beginning of investigation - Quashing of F.I.R. by High Court - Not proper - Treating whole matter as though it was an appeal against the order of conviction was not permissible in exercising inherent power u/S. 482 particularly at stage of F.I.R. when same discloses commission of cognizable offence which had still to be investigated thoroughly by police.Decision of Punjab and Haryana High Court, Reversed. (Para 8)