GHULAM HASSAN Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners through the medium of the instant petition have challenged FIR No. 227/2014 for offences under Ss. 147, 323, 427 and 504 RPC registered with Police Station, Doda. During the pendency of this petition, the official respondents have filed the status report on 6/12/2021. As per the contents of the status report, after registration of the impugned FIR, the investigation was conducted and the statements of the witnesses under Sec. 161 Cr.P.C were recorded. After undertaking the investigation, the case was closed as not admitted. The closure report bearing No. 37/2015 dtd. 30/11/2015 was filed before the competent Court, but further investigation of the case was directed by the learned Magistrate in terms of order dtd. 15/6/2016.

(2.) The status report further goes on to provide that even after further investigation of the case, the allegations made in the impugned FIR could not be substantiated, as a result whereof, the closure report bearing No. 07/2018 dtd. 30/7/2018 was presented before the competent Court.

(3.) In view of the above position, the relief prayed in the instant petition has been rendered infructuous. The petition is, accordingly, disposed of as having been rendered infructuous. In case, the closure report is not accepted by the learned Magistrate, the petitioners shall be at liberty to challenge such an order before the competent Court by way of appropriate proceedings.