AIROnline 2024 SC 255

Supreme Court Of India

(From : AIROnline 2017 RAJ 80)

Hon'ble Judge(s): Vikram Nath, Prashant Kumar Mishra , JJ

Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.498A, S.406, S.384, S.420, S.120B— Quashing of FIR - Rejection of application for - Victim and her father, complainant did not deny that complaint was lodged at place 'A' in Haryana - They did not file any application withdrawing said complaint - Another complaint was filed at place 'B' in Rajasthan - Application for quashing FIR lodged at 'B' was dismissed on the ground that FIR at 'B' was lodged earlier - Said finding was contrary to record - Neither the complainant nor the victim entered the witness box before Court at 'A' leading to total wastage of valuable time of the Court and the investigating agency - Allegations were same in both the complaints and it was stated in the complaint at 'B' that the complainant had earlier lodged a complaint at 'A' - High Court erred in observing that Rajasthan Police was not aware about the earlier proceedings initiated at 'A' - FIR lodged at 'B' and consequent proceedings were quashed and costs of Rs. 5,00,000/- were imposed. AIROnline 2017 RAJ 80-Reversed (Para 7 9 11) .....