ABDUL RAZAK DAR Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners have challenged FIR No.124/2018 for offences under Sec. 420, 406 RPC registered with Police Station, Sumbal.

(2.) It appears that complainant Gh. Hassan Sheikh had lodged a written report with the police alleging therein that about three years back he had offered to marry his daughter with petitioner No.2, who, after considering the proposal, accepted the same. It was further alleged that the engagement between the daughter of the complainant and petitioner No.2 took place and even the date of marriage was also fixed. It was further alleged that the complainant has spent a lot of money in making arrangements for proposed marriage but when the date of the marriage approached, the complainant was informed by petitioner No.1 that petitioner No.2 is not ready for the marriage. It was further alleged that the petitioners in connivance with each other, caused financial loss as well as loss to the reputation of the complainant. On the basis of these allegations, the impugned FIR came to be registered.

(3.) The petitioners have challenged the impugned FIR, primarily, on the ground that the contents thereof do not disclose commission of any offence against them.