SHAM SAROOP PADHA Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner, through the medium of present Criminal Revision Petition, has assailed order dtd. 21/11/2006 (hereinafter to be referred as the 'impugned order') passed by the court of learned Chief Judicial Magistrate, Jammu in criminal case No. 393 titled 'State Vs. Gurdeep Kour and others' for commission of offences under Ss. 420 and 120-B RPC arising out of FIR No. 26/1998 registered at Crime Brach, Jammu and in the alternative, petition under Sec. 561 A Cr.P.C. to quash the proceedings aforementioned along with the order impugned.

(2.) The petitioner has assailed the impugned order on the following grounds:

(3.) Pursuant to notice, the respondent/State through response filed by the learned Additional Advocate General submitted the following objections: