Niaz Begum & Anr. vs State & Ors.
2011 Latest Caselaw 1031 Del

          *           IN THE HIGH COURT OF DELHI AT NEW DELHI


                                            Date of Reserve: 27th January, 2011

                             Date of Order: February 21, 2011

                              + W.P(Crl) No. 1137/2007
%                                                                   21.02.2011

         Niaz Begum & Anr.                                          ...Petitioners

         Versus

         State & Ors.                                        ...Respondents

Counsels:

Mr. Kunwar C.M. Khan and Mr. Vikas Singh for petitioners.
Mr. Sanjeev Bhandari, ASC for State.
Mr. S.D. Ansari for respondent no.3


         JUSTICE SHIV NARAYAN DHINGRA

1.       Whether reporters of local papers may be allowed to see the judgment?

2.       To be referred to the reporter or not?

3.       Whether judgment should be reported in Digest?


                                     JUDGMENT

1. This petition under Article 226 and 227 of the Constitution of India read

with Section 482 Cr.P.C has been preferred by the petitioners for quashing of FIR

No.363 of 2006 under Sections 498A/406/34 IPC lodged by the wife/ respondent

no.3 herein and for issuance of mandamus commanding the respondents for

issuance of appropriate directions to the respondents for proper investigation as

well as action against erring police officials of CAW in accordance with law and

directing DCP(South) to hold independent and impartial inquiry.

W.P.(Crl.)1137/2007 Page 1 Of 2

2. The challan in this case has already been filed after completion of

investigation. The powers under Section 482 Cr.P.C for quashing of an FIR are to

be exercised by the High Court in rare cases. Once investigation is complete, an

FIR cannot be quashed by the High Court on the ground that FIR discloses no

involvement of the accused in commission of offence. It is settled law that an FIR

is not an encyclopedia of facts but it is an information to police to start

investigation into the crime and to file a report. Once investigation is complete,

the only option available before the petitioners is to argue on charge before the

trial court concerned.

3. The petition is accordingly dismissed being not maintainable.

February 21, 2011                             SHIV NARAYAN DHINGRA, J
rd




W.P.(Crl.)1137/2007                                                  Page 2 Of 2