DARA SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) Through the medium of the instant Petition, the Petitioner is seeking quashing of FIR bearing No. 58/2017, registered in Police Station, Maisuma, Srinagar, under Sections 420 and 5467 of the erstwhile Ranbir Penal Code (RPC), inter alia, on the grounds detailed out herein-below:

(2.) On notice having been issued, the Respondents have filed their Objections in opposition to the maintainability of the instant Petition, Paragraphs 1 to 3 whereof read as under:

(3.) Heard learned counsel for the parties, perused the pleadings on record and considered the matter.