RUBINA AKTHER Vs. STATE

JUDGEMENT

(1.) AN FIR came to be lodged with Police Station, Kupwara, under No. 29/07 dated 3rd April 2008 u/s 366 and 363 RPC.

(2.) THE allegations contained in the said FIR are that petitioner No.2, has kidnapped petitioner No.1, from legal custody of her parents. The process of investigation was set in motion, after filing of the FIR. Petitioners have come before the Court u/s 561 -A seeking its quashment on the following grounds:

(3.) VIDE Court order dated 11.04.08 the respondents were put on notice and in the meanwhile proceedings arising out of FIR No. 29/07 u/s 366, 363 RPC registered at P/S Kupwara against the petitioner(s) would remain stayed; the operative portion of the order quoted herein below: "....Meanwhile further proceedings against out of FIR No. 29 of 2007 under Sec. 363 RPC registered at Police Station, Kupwara against petitioner No.2 shall stay. Sr. Superintendent of Police, Kupwara (respondent No.2) is directed to ensure the protection of both the petitioners."