Sudhansu Jyoti Mukhopadhaya, J.— Leave granted. This appeal is directed against the order dated 12-7-2013 passed by the High Court of Punjab and Haryana at Chandigarh in Santosh Bakshi v. State of Punjab Criminal Misc. No. M-1834 of 2010. By the impugned order, the High Court rejected the petition filed under Section 482 of the Code of Criminal Procedure, 1973 (for short “CrPC”) preferred by the appellant.
2. The case of the appellant is that she got married to the brother of Respondent 3, Vivek Kumar Bakshi on 4-8-2006. After marriage, she shifted to her matrimonial house at Ludhiana and just thereafter her in-laws started demanding dowry. The husband of the appellant always stood with her and protected her from various atrocities committed by the in-laws and Respondent 3. When the matter became out of control the appellant on 17-1-2009 made a complaint to the Senior Superintendent of Police, Jalandhar (now known as the Commissioner of Police, Jalandhar) alleging therein continuous harassment, beating and maltreating meted out to her in connection with dowry with specific allegations with date, time, etc.
3. According to the appellant, the police kept the matter pending for long at the instance of Respondent 3 and refused to take any action. No FIR was registered in spite of the fact that the complaint disclosed cognizable offence.
4. On 6-4-2009 the appellant filed a complaint under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as “the Act”) against her in-laws. In the said case, her in-laws arrived at a compromise with the appellant that they will allow her to live in her matrimonial house at Ludhiana. They also agreed that no maltreatment will be meted out to her and they will keep her in a nice manner and they will remain bound by their statements.
5. Further case of the appellant is that Respondent 3 having personal grudge with her husband due to greed of property submitted an affidavit on 23-4-2009 before the Police Authorities. Respondent 3 also stated that the allegations in the complaint are false and to take action under Section 182 IPC against the appellant. On 24-4-2009, the Deputy Superintendent of Police, Jalandhar submitted a report in which the assertions made by Respondent 3 were considered and the complaint was filed in the office. On the basis of affidavit, police submitted Calendar No. 18 dated 5-10-2009 in the Police Station, Division No. 1, which was prepared and presented in the court by Rajesh Kumar, SI SHO, Division No. 1, Jalandhar. The approval for taking action against the appellant under Section 182 IPC was obtained from the SSP, Jalandhar in November 2009.
6. Aggrieved by the aforesaid false and frivolous calendar, the appellant filed Criminal Miscellaneous No. M-1834 of 2010 under Section 482 CrPC before the High Court of Punjab and Haryana at Chandigarh which was rejected by the High Court by impugned order and judgment dated 12-7-2013 Criminal Misc. No. M-1834 of 2010.
7. The learned counsel for the appellant made the following submissions:
7.1 The High Court has wrongly concluded that since the husband of the appellant was not made a party, complaint was filed with ulterior motive.
7.2 The High Court also failed to consider that in the complaint under the Protection of Women from Domestic Violence Act, 2005, the allegations are identical to the complaint made to the police.
8. On the other hand, according to the learned counsel for the respondents, the appellant all the time filed false and frivolous complaints before the Police Authorities.
9. In the affidavit (Annexure P/3) Respondent 3 alleged that the appellant has lodged false complaint against his parents, sister, brother and brother-in-law. Name of Respondent 3 was not there but when he helped his old parents, brother, sister and brother-in-law in shifting from Ludhiana to Jalandhar then the appellant mentioned his name. Respondent 3 further alleged that the appellant and her husband are harassing him by lodging false complaint at Ludhiana as well as at Jalandhar and requested the authorities to take legal action against them under Section 182 IPC. The SHO, PS Division No. 1 by note dated 1-5-2009 forwarded the said affidavit. The deposition of Respondent 3 was recorded by the Executive Magistrate, Tehsil, District Ludhiana. However, the deposition is not on record.
10. The Deputy Superintendent of Police, Jalandhar by letter dated 24-4-2009 referring to the application filed by the appellant intimated that for the purpose of investigation when the appellant was summoned she has narrated the matter in the same way as mentioned in her application. He further intimated that statement of Vivek Bakshi s/o Kewal Krishan Bakshi has got recorded. In his statement, Vivek Bakshi has stated that the application which has been moved against him by his sister-in-law is wrong and he has no dispute with her. Moreover, she is intentionally harassing him and levelling allegation of dowry against his parents and others, which is absolutely incorrect and wrong. It was further mentioned in the letter that the said case being related to a family property partition, the police cannot interfere with the same and that a case is pending in the Court and the allegations levelled by the complainant (appellant herein) regarding the misappropriation of dowry articles, etc. are not proved. The dowry articles and jewellery of the appellant were lying as it is in her house and there is no truth in the application. It was recommended to file the application. On the basis of such letter, after advice of the District Attorney (Legal), approval of the SSP, Jalandhar was taken and calendar under Section 182 IPC was prepared and was ordered to be presented before the Court.
11. The respondents have not disputed that the complainant appellant earlier submitted complaint dated 17-1-2009 to the Senior Superintendent of Police, Jalandhar (now known as Commissioner of Police, Jalandhar). In the said complaint, allegation of continuous harassment, beating and maltreatment of the appellant for demand of dowry with specific allegations with date, time, etc. were made. It is alleged that the Police Authorities kept the complaint pending for long and failed to register any FIR. In the meantime, the appellant filed an application under the Protection of Women from Domestic Violence Act, 2005. In the said case, the in-laws of the appellant arrived at a comprise with the appellant and agreed to allow the appellant to live in her matrimonial house at Ludhiana. Further, they also gave assurance that the appellant will not be meted out with any maltreatment and they will keep the appellant in nice manner.
12. The aforesaid fact has not been disputed by the respondents. The reading of the statement made by the parties clarifies the following facts:
12.1 That the appellant was thrown out of her matrimonial house at the instance of one or other persons among the in-laws.
12.2 Assurance given by the in-laws that they will not maltreat the appellant makes a presumption that one or other member of the family maltreated the appellant.
12.3 Assurance given by the in-laws that they will keep the appellant in nice manner in future, suggests that the appellant was not treated in nice manner by one or other member of the family.
13. The complaint, if made, by any woman alleging offence under the Protection of Women from Domestic Violence Act, 2005 committed by any member of the family, the matter is to be looked upon seriously. The police without proper verification and investigation cannot submit a report that no case is made out. The investigating agency is required to make proper enquiry not only from the members of the family but also from neighbours, friends and others. After such enquiry, the investigating agency may form a definite opinion and file report but it is for the court to decide finally whether to take cognizance for any offence under any of the provisions of the Act.
14. Section 182 IPC relates to false information, with intent to cause public servant to use his lawful power to the injury of another person and reads as follows:
“182. False information, with intent to cause public servant to use his lawful power to the injury of another person.—Whoever gives to any public servant any information which he knows or believes to be false, intending thereby to cause, or knowing it to be likely that he will thereby cause, such public servant—
(a) to do or omit anything which such public servant ought not to do or omit if the true state of facts respecting which such information is given were known by him, or
(b) to use the lawful power of such public servant to the injury or annoyance of any person,
shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.”
15. To make out a case under Section 182 IPC, the following ingredients are to be proved:
(i) An information was given by a person to a public servant.
(ii) The information was given by a person who knows or believes such statement to be false.
(iii) Such information was given with an intention to cause or knowing it to be likely to cause (a) such public servant to do not to do anything if the true state of facts respecting which such information is given were known by him, or (b) to use the lawful power of such public servant to the injury or annoyance of any person.
16. In the present case, the investigating agency has failed to show that the appellant has given information which she was knowing and believing to be false. In the investigation report it has not been reported that the appellant was knowing that the information given is false but still gave the information to harass Respondent 3.
17. Respondents 1 and 2 having failed to make out a case under Section 182 IPC, we are of the opinion that it was a fit case to quash the proceedings under Section 182 IPC. The High Court failed to notice the relevant facts and mechanically dismissed the application under Section 482 CrPC.
18. For the reasons aforesaid, we set aside the impugned order dated 12-7-2013 Criminal Misc. No. M-1834 of 2010 passed by the High Court of Punjab and Haryana at Chandigarh, quash the complaint filed by Respondent 3 under Section 182 IPC, the order of approval granted by the SSP in November 2009 and proceeding if initiated against the appellant. The appeal is allowed. No costs.