SAIDA BEGUM & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioners seek quashment of complaint presented by respondent, Rahila, before the court of Judicial Magistrate 1st Class (Sub Judge) Pattan with the allegation that one Firdous Ahmacl Mir by deceitful means, induced, abducted and took her to kupwara, where she was subjected to rape. The inducement, abduction, and rape was with abetment of other accused, the details of whom are given in the complaint.

(2.) Ld. Sub Judge, Pattan after recording statement of complainant and two witnesses/directed SSP, Baramulla to seek an explanation from SDPO Pattan and SHO Kreeri, as to why they have failed to register a case and in the meantime, he was directed to lodge the FIR in the matter. Consequently FIR No. 55/2012 was registered and is under investigation.

(3.) Four persons namely Firdous Ahmad Mir, Ishfaq Ahmad Mir, Ali Mohammad Mir and Majaz Nabi Lone, have been granted anticipatory bail by the learned Principal Sessions Judge, Baramulla vide oder dated 30th July, 2012.