ABDUL GANI BHAT (PROF.) Vs. ALTAF

JUDGEMENT

(1.) Petitioner invokes exercise of inherent powers of this Court under section 561-A Cr. P.C. for quashing the order dated 13th March 2015 passed by learned Chief Judicial Magistrate, Srinagar, (for brevity "Trial Magistrate") as also order dated 29th July 2015 passed by learned Additional Sessions Judge, Srinagar (for short "Revisional Court") in case titled Abdul Gani Bhat v. Altaf-u-Rehman Sofi.

(2.) Heard petitioner in person as also counsel for respondent, and considered the matter.

(3.) Succinct facts as emanating from petition on hand are that petitioner filed a Complaint under Section 191, 191 RPC and Contempt of Courts Act against respondent. Petitioner averred in his complaint that respondent along with one Dr. Muzaffar Ahmad Khan were involved in case FIR no.66/1997 and investigation was proved against them and challan presented but due to influence the cases against them were shelved. Further contention of petitioner in the complaint was that Dr Muzaffar Ahmad Khan floated a defamatory write-up against petitioner on 18th August 1999, to tarnish petitioner's character and image. A defamatory complaint was lodged by petitioner against Dr. Muzaffar Ahmad Khan. Petitioner's further contention was that respondent had given false statement and fabricated false evidence. Petitioner finally sought initiation of proceedings under Section 191, 192 and Contempt of Courts Act against respondent.