GULZAR AHMED Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Mr. Suraj Singh, learned GA submits that in pursuance to the order passed by this Court statement of the victim-Rukhsana Bano was recorded during the course of investigation under Sec. 164-A Cr.P.C before the Judicial Magistrate, Reasi on 7/3/2022 and in her statement, she had stated that she had married with the petitioner No. 10 herein with her own consent and will. Mr. Suraj Singh, learned GA further submits that in view of the said statement no offence is established against the petitioners. He submits that in view of the statement so made by the victim, the instant petition deserves to be allowed.

(2.) In view of the submissions made by Mr. Suraj Singh, learned GA and in view of the statement of victim so recorded before the Judicial Magistrate 1st Class, the instant petition is allowed, and the FIR No. 10/2022 dtd. 19/1/2022 under Sec. 366/109 IPC registered with Police Station, Arnas, District Reasi shall stand quashed.

(3.) Interim direction, if any, shall stand vacated.