REVTA DEVI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Inherent jurisdiction of this Court u/s 482 Cr.PC is being invoked by the petitioners for quashment of FIR No. 06/2020 dated 01-02-2020, registered at Police Station, Dharamshala, Sunderbani, Rajouri, U/Ss 420, 376, 342 IPC.

(2.) The background facts, those stem out from the petition, according to the petitioners, are that the petitioner No. 1, was working as a Peon in Government Girls High School, Marchola, Sunderbani, along with petitioner No.2 and were well acquainted to each other. According to the petitioners, a dispute arose between them over a financial matter at the residence of the petitioner No.2, whereupon, the petitioner No.1 got an F.I.R No. 06/2020 registered U/Ss 420, 376, 342 IPC before the respondent herein. It is being stated by the petitioners that while getting the aforesaid F.I.R registered, the petitioner No.1 was neither aware about the offences alleged to have been committed by the petitioner No.2, nor was she made aware about the same or else allowed to read the F.I.R after its registration by the respondent.

(3.) According to the petitioners, upon completion of investigation in the aforesaid F.I.R, Charge Sheet came to be filed before the Court of Munsiff, Sunderbani, Rajouri on 03-02-2020, where the statement of petitioner No.1 was recorded, which statement, according to the said petitioner, was not recorded as per her version. Thus, aggrieved thereof, a writ petition came to be filed by the petitioner No.1 before this Court being WP (C) 1580/2020, wherein, besides seeking quashment of the statement so recorded on 03-02-2020, statement u/s 164-A Cr.PC was prayed for to be recorded by the Court below. The said writ petition is stated to be pending.