RAMZAN HUSSAIN Vs. U. T. OF J&K

JUDGEMENT

(1.) The prayer made in the instant petition is for quashing FIR bearing No. 0217 dtd. 16/5/2022 for offences under Sec. 341, 323, 354 and 34 IPC registered with Police Station, Udhampur against the petitioners at the instance of respondent No. 3.

(2.) It is contended by the petitioners that another FIR too has been registered against respondent No. 3 and two others and a video of the occurrence has also been placed on record in form of pen drive annexed with the petition.

(3.) Investigating Officer is present along with Case Diary. Status report also stands filed in which it is stated that the statement of the complainant has been recorded under Sec. 164 Cr.P.C. and the final medical opinion has not been obtained because the proceedings in the impugned FIR impugned have been stayed by this Court.