K L DHAR Vs. MUZAFFAR AHMAD

JUDGEMENT

(1.) THROUGH the medium of this petition under Section 561 -A Cr.PC, the petitioners seek quashing of complaint titled Muzaffar Ahmad versus K.L. Dhar and others, pending before Judicial Magistrate First Class, Banihal, under Sections 323/504/420/506 RPC.

(2.) HEARD learned counsel for the parties.

(3.) SECTION 200 of the Code of Criminal Procedure mandates the Magistrate to record the statements of complainant and his witness/s upon oath and not otherwise.