SUBHAN KHANDAY Vs. AB. WAHID MIR

JUDGEMENT

(1.) In the instant petition, filed under Section 561 Cr.P.C. petitioner seeks quashment of complaint titled Abdul Wahid Mir v. Mohammad Subhan Khanday and also the orders passed by the Court of Special Mobile Magistrate, Passenger Tax and Electricity, Srinagar on 29.09.2013. Facts which have arisen for disposal of the instant petition are detailed out as under;

(2.) That an FIR No. 24/2013 under Sections 147, 148, 149, 447 and 120B RPC [Refer JK'S Criminal Major Acts Ed. 2014] was registered by Police Station, Safakadal on 01.03.2013 in respect of killing of the petitioner's wife Mst. Saja.

(3.) That after conducting investigation in the matter, the Police presented a challan against the accused in the Court of Chief Judicial Magistrate, Srinagar, who committed the case to the Court of learned Principal Sessions Judge, Srinagar and the learned Sessions Judge, Srinagar has forwarded the case to the Additional Sessions Judge, Srinagar for trial.