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Judgment
S.S. Nijjar, J.—After the issuance of sou moto notice for cancellation of bail, it is stated that the accused persons have been acquitted as the prosecutrix and her parents did not support the proscciilion story.
In view of the above, no further order can be passed on the notice issued to the accused. A perusal of the judgment of the trial Court shows the prosecutrix and the witnesses have completely reversed the stand earlier taken. According to the police officer present in this Court, no proceedings have been initiated against the prosecutrix and her parents for having committed the offence u/s 182 l.P.C. On the basis of the false allegations made, the accused persons have been prosecuted for having committed serious offences under Sections 363A, 366 and 376 IPC.
In view of the above, the concerned Police Station is directed to initiate necessary criminal proceedings against the prosecutrix and her parents for having committed the offence u/s 182 l.P.C.together with any other offences that may be rnade out.
Disposed of.
Copy of the judgment passed by Additional Sessions Judge, Bathinda dated 19.10.2000 is kept on record.
Copy of this order be given dasti to counsel for the State.
Order accordingly.