ALOK BETAB Vs. STATE OF J&K

JUDGEMENT

(1.) By this common judgment, the afore-titled three petitions are proposed to be disposed of.

(2.) Vide petition bearing CRMC No. 281/2016, petitioner-Alok Betab has challenged FIR No. 158/2016 for offences under Ss. 509 and 506 RPC registered with Police Station, Domana. Vide petition under Sec. 561-A of J&K Cr.P.C bearing CRMC No. 437/2016, petitioners-Alok Betab and others have challenged FIR No. 251/2016 for offences under Ss. 509, 354-B, 500 and 506 RPC read with Ss. 67 and 67-A of the Information Technology Act, whereas vide petitioner-Alok Betab has challenged order No. SCW/08/2015/65 dtd. 24/6/2015 issued by the Secretary, J&K State Commission for women.

(3.) As already noted, the petitioner has thrown challenge to FIR No. 158/2016 for offences under Ss. 509 and 506 RPC registered with Police Station, Domana. Before coming to the contentions raised in this petition, it would be apt to notice the contents of the impugned FIR that was lodged by respondent No.2 on 28/5/2016 with Police Station, Domana. The same are reproduced as under: