GURDEEP SINGH Vs. STATE OF J & K

JUDGEMENT

(1.) Through the medium of this petition filed under Sec. 561 -A Cr.P.C., the inherent jurisdiction of this Court is being invoked to quash the Final report/Challan in case titled as State v/s. Gurbachan Singh and others under Ss. 420/467/468/471/406/109 and 120 RPC, arising out of FIR bearing No. 302/2012, dated 19.11.2012 registered with Police Station, Gandhi Nagar, Jammu pending before the Court of learned First Additional Sessions Judge, Jammu, as also the Supplementary Challan numbered 4, dated 12.03.2004 to the extent it pertains to the petitioner, order dated 28.05.2014 by virtue of which process was issued by learned First Additional Sessions Judge, Jammu and all the subsequent proceedings initiated against the petitioner pursuant to FIR No. 302 of 2012, dated 19.11.2012 on the following grounds.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The petitioner in short claims that no offence as alleged in the case is made out as against him in the challan, as such, putting the petitioner to trial in such a situation would be sheer abuse of the process of law, as such, proceedings initiated on the basis of charges impugned in this petition deserves to be quashed.