KULDEEP RAJ Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioner, Kuldeep Raj, who is involved in commission of the offence of "stalking" under section 354-D RPC in FIR No. 75/2017 of Police Station, Khour, was admitted to bail by the Judicial Magistrate (Munsiff), Akhnoor vide his order dated 17.10.2017. Prosecution, however, filed application for cancellation of bail alleging that petitioner was continuously threatening the prosecution witnesses that he will forcibly lift PW-X (name not disclosed here) and marry her and in case other witnesses oppose, they will be eliminated. Learned Magistrate by his order dated 12.03.2018 allowed the application and cancelled the bail of the petitioner till evidence of the prosecution witnesses is recorded or till further orders. Petitioner challenged the order dated 12.03.2018 passed by the Magistrate in a revision before the court of the Ist Additional Sessions Judge, Jammu. The revisional court dismissed the revision taking the view that order dated 12.03.2018 was an interlocutory order and therefore, revision was not maintainable.

(2.) In this petition under section 561-A of the Code of Criminal Procedure (for short, the Code), petitioner assails and seeks quashing of the order dated 103.2018 passed by the learned Magistrate and order dated 28.03.2018 passed by the learned revisional court.

(3.) Heard learned counsel for the petitioner.