HARSHVARDHAN ALIAS BITTU Vs. STATE OF J&K

JUDGEMENT

(1.) HARSHVARDHAN alias Bittu has filed this petition invoking jurisdiction under Section 561 -A Cr. P. C to quash Police Challan No. 7/2004 arising out of FIR No. 89/2003 registered at Police Station Kana Chak under Sections 447/436/427 RPC.

(2.) IT is alleged by the petitioner that one Kuldeep Singh had reflected a false and frivolous story in the report which culminated in registration of FIR No. 89/2003 to deprive the petitioner of his right over the land comprised in Khasra No. 966 of village Chinnore Tehsil Jammu.

(3.) ELABORATING his grievance, the petitioner says that the allegations of the prosecution that he had put a Thatched Hut belonging to the complainant on fire, was false because the Thatched Hut belonged to him and had been constructed in Khasra No. 966. He relies on the reports of the Revenue authorities as also a copy of status quo order dated 10.9.2003 issued by Assistant Settlement Officer, Jammu to seek quashing of the proceedings pending against him before Learned Special Judge (Sessions Judge), Jammu.