ARIFA JAN Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner has challenged the challan emanating from FIR No. 15/2016 of Police Station, Khanyar, alleging commission of offences under Sec. 498A, 406, 201 read with Sec. 120-B RPC against respondents No. 3 to 5.

(2.) On last date of hearing, learned counsel for the petitioner was directed to address this Court on the question as to how the impugned challan can be quashed at the instance of petitioner who does not figure as an accused in the said challan.

(3.) I have heard learned counsel for the petitioner on the question of maintainability of the petition and perused the material on record.