RAVI KUMAR Vs. STATE OF J AND K

JUDGEMENT

(1.) On the basis of the case set up by the prosecution in its Report under Section 173 Cr.P.C, a case for framing Charge under Section 201 RPC was found to have been made out against the Petitioner-Ravi Kumar, by learned 3rd Additional Sessions Judge, Jammu.

(2.) The petitioner is aggrieved by the Charge and, therefore, seeks its quashing invoking the inherent jurisdiction of the Court.

(3.) I have perused the statements of the witnesses recorded during investigation of the case, considered the submissions of learned counsel for the parties and gone through the case law cited at the Bar.