MUSHTAQ AHMAD DAIKOO Vs. U.T. OF J&K

JUDGEMENT

(1.) Instant application seeking extension of time for annexing/depositing the requisite court fee with this petition, in view of the grounds urged therein, is allowed. The petitioner shall deposit the requisite court fee with the Registry of this Court within a period of one week from the date of announcement of lifting the restrictions on account of Covid-19 by the Government.

(2.) CM disposed of.

(3.) Through the medium of instant petition, petitioner is challenging FIR No. 10/2020, for the offence under Section 353 IPC, registered with Police Station Khanyar. It is contended by the learned counsel for the petitioner that there is no allegation with regard to causing of obstruction to a public servant in performance of his official duties against the petitioner. It is further contended that even, if the allegations contended in the FIR are taken at its face value, the same do not disclose the commission of offence under section 353 IPC.