HATIM KHAN AND ORS. Vs. STATE

JUDGEMENT

(1.) THESE persons, Faqirulla Khan, Ghularn Hassan Shah and Ghulaoi Haider Shah put in an application f before the Sub -Inspector Police station Bijhama on 29 -8 -61 against six persons stating therein that Ibrahim Khan had illicit connection with the wives of Hatim and Nassantlla who lived in the same Mohalla as the applicants. The applicants, according to the application, told Ibrahim Khan repeatedly that he should not carry on such illegal activities in their vicinity, which infuriated Ibrahim Khan, who along with the other five non -applicants threatened their lives and property. The applicants therefore prayed the Police Sub -Inspector to take action against the non -applicants to prevent a breach of the peace.

(2.) THE Station House Officer Police station Bijhama prosecuted the six non -applicants under Section 107/151 Criminal P. C. in the Court of the Tehsildar Magistrate first class Uri.

(3.) AGAINST this order of the dismissal of the application by the Tehsildar Magistrate, a revision was preferred before the Addl. District Magistrate Baramulla who has recommended by means of his order dated 31 -10 -62 that the order of the Tehsildar Magistrate be set aside as being against law and the Tehsildar Magistrate be directed to take further action in the case according to law.