BISHAN LAL Vs. STATE OF J&K

JUDGEMENT

(1.) The FIR bearing No. 5/2018 registered with Women Police Station, Doda for commission of offences under Sec. 294, 354-A(ii)(iv) and 506 RPC has been impugned on the following grounds:

(2.) Mr. Supreet Singh Johal, learned counsel for the petitioners has reiterated the submissions those have been taken in the petition.

(3.) On the contrary, Mr. Suneel Malhotra, learned GA submits that the factual aspects of the matter cannot be looked into while adjudicating the petition filed under sec. 482 Cr.P.C. for quashing the FIR.