AIR 1996 SUPREME COURT 309 ::1995 AIR SCW 4100 ::1995 CriAppR(SC) 377 ::1996 APLJ(Cri) 5.2 ::1996 ChandLR(Civ&Cri) 235 ::1995 (4) CurCriR 156 ::(1995) 58 DLT 339 ::(1996) ILR (Kant) 344 ::(1996) 20 AllCriR 123 ::1995 CriLR(SC&MP) 724 ::1995 (2) OCR 602 ::1995 (6) SCC 194 ::1995 SCC(Cri) 1059 ::1995 (3) RecCriR 700 ::(1996) 1 ScCriR 269 ::1995 CriLR(SC MAH GUJ) 724 ::1995 (3) AllCriLR 383 ::1996 (1) All WC 208 ::1996 (1) BLJR 99 ::1995 (3) ChandCriC 147 ::(1995) 34 DRJ 426 ::1995 (2) EastCriC 706 ::(1995) 9 OCR 602 ::1995 (2) Ker LT 830 ::1995 (2) OrissaLR 597 ::1996 (1) RajLW 133 ::(1995) 3 SCJ 518 ::1995 (4) Crimes 171 ::1995 (32) AllCriC 786 ::(1995) 7 JT 299 (SC)

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): A. S. Anand, M. K. Mukherjee , JJ

(A) Criminal P.C. (2 of 1974) , S.154, S.482— Quashing of - Alleged act of top most official of State Police in slapping Senior lady officer on her posterior in presence of gathering of elite of Society - In fact situation amounting to outraging of modesty of lady officer - Nothing in FIR that alleged act was committed accidentally or by mistake or it was slip - Allegations in FIR making out offences under Ss. 354 and 509, IPC - Offence relating to modesty of woman not being trivial - Section 95 of IPC not attracted - Quashing of FIR and complaint by High Court - Illegal especially in absence of finding that allegations made in FIR were absurd and inherently improbable. Decision of Punjab and Haryana High Court D/- 22-5-1989, Reversed. Penal Code (45 of 1860) , S.354, S.509— (Para 17 21 23 24) (B) Criminal P.C. (2 of 1974) , S.173, S.210— Final report - Alleged indecent behavior by top most Police official with senior lady IAS Officer - Legal Remembrance giving opinion that no case for going to trial was made out against Police Officer - Police recommending that case might be filed as 'untraced' as requested by local police in final report - Case listed before Chief Judicial Magistrate who acted as Legal Remembr....