ABDUL RAZAK & ORS Vs. STATE

JUDGEMENT

(1.) This application under Section 561-A of the Code of Criminal Procedure has been filed in the following of circumstances :-

(2.) It appears that ex parte case, was registered by the Police under Section 295-A of the R P. C. against the petitioners and a separate charge-sheet presented before the A D M Rajouri which is still pending trial in that court.

(3.) This petition has been filed in this court seeking an order quashing the proceedings before the A. D. M. Rajouri on the sole ground that the petitioners having been acquitted of the charge under Section 298-A of the R. P. C. the trial under Section 295-A is barred.