IMTIYAZ AHMAD DAR Vs. RIAZ AHMAD BHAT

JUDGEMENT

(1.) Judgment dated 01.02.2011 rendered by Judicial Magistrate (Special Mobile Magistrate Passenger Tax) Srinagar in the case titled State v. Riyaz Ahmad Bhat & anr passed is questioned by the complainant (petitioner) on the ground of having occasioned failure of justice and being outcome of abuse of the process of law.

(2.) On behalf of respondent Mr. G.N. Shaheen Advocate caused appearance but thereafter both the respondents as well as their engaged counsel opted to remain absent.

(3.) Registration of the case as Crime No. 123/2009 P/S Sadder for commission of offences punishable under Sections 354, 323 RPC, on completion of investigation, culminated in presenting the charge sheet (challan) which came to be assigned to Judicial Magistrate (trial court).