SUNIL KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) Heard.

(2.) By invoking inherent jurisdiction of this Court under section 561-A Cr. P. C. quashing is sought of FIR No. 142/2015 dated 05. 10. 2015 of Police Station, Poonch under sections 366/109 RPC registered against the petitioner and two others.

(3.) Heard learned counsel for the parties.