BASHARAT HUSSAIN Vs. STATE OF J&K

JUDGEMENT

(1.) In the instant petition challenge is thrown to order dated 15.12.2016, passed by the Court of Judicial Magistrate First Class, Kotranka ( for brevity 'JMIC') in case titled as 'State of J&K vs. Shamsheer Hussain'.

(2.) It is being stated that upon presentation of Challan before the Court in case FIR No. 56/2013, Police Station, Darhal trial against shamsheer Hussain was commenced, charge under Section 363 Cr.P.C framed against him, inasmuch as, evidence of various witnesses was also recorded.

(3.) It is stated that none of the witness deposed regarding rape of respondent No. 3 by the petitioners or even by Shamsheer Hussain.