GOPAL SINGH Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) These two Petitions have been filed for quashing of counter FIRs lodged against each other.

(2.) In CRMC No.112/2014, the petitioner has sought quashing of FIR No. 61/2010 dtd. 15/4/2010 under Sec. 307, 452, 147 and 148 RPC of Police Station, Katra as well as the Challan pending before the Court of learned District & Sessions Judge, Reasi.

(3.) The petitioner has challenged the proceedings pending before the Court below on the ground that impugned FIR has been registered to counter the FIR No.64/2010 registered at Police Station, Katra against the complainant/respondent Nos.3 to 5. It is stated that the respondents along with their musclemen attacked the petitioner with the intention to kill and seriously injure him. It is stated that the impugned FIR registered against the petitioner is not tenable. The allegations in the FIR are so absurd and improbable that on the basis of which no prudent person can even reach to a just conclusion sufficient to proceed against the petitioner, who is a disabled person with 80% disability.