RAHUL KUMAR Vs. UT OF J & K

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction of this court under the provisions of sec. 482 of the Code of Criminal Procedure for quashing the order dtd. 1/4/2021 (for short 'impugned order') passed by Learned Judicial Magistrate 1st Addl. Munsiff (Forest Magistrate), Jammu in a complaint filed by respondent No.2 u/s 156(3) of Cr.P.C, whereby, Learned Magistrate directed respondent No.1 (SHO Police Station Kanachak, Jammu) to register case against the petitioners for alleged commission of offences punishable u/ss 304-B, 498-A, 306, 147, 109, 201 and 120-B of IPC, who registered the case vide FIR No. 0054/2021 (for short 'impugned FIR') .

(2.) Petitioners/accused pleaded following facts:-

(3.) Petitioners plead that the allegations made against them by the father of the deceased are false, frivolous, bogus and vexatious and lack in the material substance. The petitioners have nothing to do with the alleged offences, as they always respected the deceased and also showered love towards her and never made any dowry demand as alleged in an application under sec. 156(3) by the father of the deceased. The allegations leveled against the petitioners as reported in the impugned F.l.R are baseless and cannot be taken into consideration, till the conclusion of the inquest proceedings.