IRFAN AHMAD MIR Vs. GOVERNMENT

JUDGEMENT

(1.) The petitioner has challenged FIR No.276/2020 for offences under Sec. 323, 341, 500, 506 IPC registered with Police Station, Sopore.

(2.) Before coming to the grounds of challenge projected by the petitioner, it would be apt to refer to the contents of the impugned FIR. On 3/10/2020, respondent No.2/complainant lodged a complaint with Police Station, Sopore, alleging therein that she was approached by the petitioner through a middleman with a marriage proposal about 30 days ago. It was further alleged that on 26/8/2020 a meeting between her and the petitioner took place at Hotel Plaza, Sopore, but she did not find the petitioner suitable for herself and, accordingly, she rejected the proposal of marriage, which infuriated the petitioner. According to the complainant, as soon as they were getting down the stairs, the petitioner pushed her hard from the back, as a result of which she fell down and got injured. It was further alleged that the petitioner called her on telephone and abused her as well as her family members and she was also threatened by the petitioner. It was also alleged that the petitioner has started spreading false claims regarding her character thereby defaming her. It was also alleged that the petitioner has hurt the sentiments of respondent No.2/complainant and she has been mentally harassed.

(3.) On the basis of aforesaid allegations, the impugned FIR was registered and investigation was set into motion. A perusal of the Case Diary reveals that during investigation of the case, statement of respondent No.2/complainant and certain other witnesses have been recorded whose statements are on same lines as given in the impugned FIR.