JUDGEMENT
SHEKHER DHAWAN,J. -
(1.)Present petition under Section 482 of the Code of Criminal Procedure (for short, 'Cr.P.C.') is for quashing of F.I.R. No.205 dated 17.07.2018 registered under Section 188 of the Indian Penal Code (for short, 'IPC'), at Police Station West Sector 11, Chandigarh.
(2.)Learned counsel representing the petitioner mainly contended that present F.I.R. has been registered under Section 188 IPC whereas the complainant in this case could be the District Magistrate only as per provisions of Section 195(1) Cr.P.C. because the provisions incorporated under Sections 195 to 199 Cr.P.C. are exception to the general rule. In such specified cases, complaint in writing is required as per provisions of Section 195 Cr.P.C only. There is absolute bar against the Court taking cognizance of the case under Sections 182/188 IPC except in the manner provided under Section 195 Cr.P.C.
(3.)Learned counsel representing the respondent-UT, Chandigarh has not disputed this legal proposition.
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