NANAK CHAND Vs. UT OF J&K

JUDGEMENT

(1.) Petitioners have invoked inherent jurisdiction of this Court, under Sec. 482 Cr.P.C. for quashing FIR No. 0208/2022, under Ss. 457, 382, 354, 427, 323 and 506 IPC registered with Police Station, Nowshera, primarily on the ground that a dispute purely of civil nature is sought to be given a criminal texture, which is impermissible in law.

(2.) Before a closer look at the grounds urged in the memo of petition, it shall be apt to have an overview of the backgrounds facts.

(3.) On 6/9/2022, the private respondent lodged a written complaint at Police Post, Lamberi stating, inter alia that during the intervening night of 4/5/9/2022, she alongwith her husband locked the house and went to her maternal house. Next morning, she came back and saw that the petitioners-accused had broken the lock of her house. The complainant further alleged that when she asked the petitioners about their presence in her house, they started beating her, torned her clothes, held her breasts and stole some gold and cash from her house and fled away. On the receipt of this report, impugned FIR came to be registered.