MOHD. YASEEN Vs. STATE OF J & K

JUDGEMENT

(1.) The present petition has been filed by the petitioner against order dated 19.11.2014 passed by the learned Principal Sessions Judge, Poonch by virtue of which re-investigation has been ordered in light of the report lodged by the prosecutrix. The case of the petitioner is that the said order has also been passed against him who happens to be the father of Imran against whom the prosecutrix has leveled allegations of rape. A perusal of the order reveals that no order of re- investigation has been passed against the petitioner but only his son Imran, who admittedly is out of India.

(2.) As there is no order of re-investigation passed with regard to the petitioner so the petitioner has got no locus to challenge the order impugned. However, the cause of action, if any, to challenge the order impugned remains with the son of the petitioner only.

(3.) In view of aforesaid facts, this petition is dismissed along with connected IAs.