MANZOOR AHMAD BHAT Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioner has filed this petition invoking inherent powers of this Court under section 561-A Code of Criminal Procedure (for short the Code) for quashing FIR No. 04/2013 under sec. 380 R.P.C. registered with Police Station, Parimpora against him on a report lodged by respondent-6.

(2.) I have heard Id. counsel for the parties, gone through the petition and perused the record.

(3.) Briefly, facts are that on 8.1.2013 informant/respondent-6 lodged a report with the police alleging that on 31.12.2012 accused/petitioner, who was his tenant, committed theft of Rs.1, 50,000/from his house. The report was lodged at the concerned Police Post and on its basis First Information Report (FIR) No. 4/2013 under sec. 380 R.P.C came to be registered with Police Station, Parimpora and investigation commenced.