REYAZ AHMAD BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of instant petition, filed under Sec. 561-A of the Code of Criminal Procedure (Cr. P.C.), the petitioner is seeking quashment of FIR bearing No. 50/2016, dated 30th of Sept., 2016, registered in Police Station, Kheer Bhawani, under Sections 153 and 505 of the Ranbir Penal Code (RPC), inter alia, on the grounds detailed out herein below:

(2.) On notice, the respondents appeared through B. A. Dar, the learned Senior Additional Advocate General, who, has invited the attention of this Court to the objections filed by them in opposition to the maintainability of the instant petition. Paragraph Nos. 2 and 7, being relevant, are taken note of:

(3.) Heard the learned counsel for the parties, perused the record and considered the matter.