SHER DIN Vs. UT OF J & K

JUDGEMENT

(1.) The present petition has been filed by the petitioner for quashing FIR No. 114/2021 dated 10.04.2021, registered with Police Station, Samba at the instance of respondent No. 4, namely, Jameela Begum. The petitioner has impugned the said FIR, primarily, on the ground that the said FIR has been lodged by the respondent No. 4 as a counterblast to the FIR bearing No. 165/2020 dated 21.10.2020 for commission of offences under Sections 366 and 109 IPC, registered with the same Police Station, in which the petitioner as well as her husband figure as an accused.

(2.) It is further stated that as soon as the respondent No. 4 came to know about the registration of the FIR No. 165/2020 against her as well as her husband, she filed a false and frivolous application before the learned Additional Munsiff (JMIC), Samba on 03.04.2021 under Section 156(3) Cr.P.C and pursuant to the directions issued by the learned Additional Munsiff (JMIC), Samba on 10.04.2021, the FIR bearing 114/2021 was registered on 14.04.2021.

(3.) It is also stated that earlier, the respondent No. 4 had filed a false and frivolous complaint against the petitioner and three others before IGP, Jammu on 10.12.2020, however, that too was found to be false.