OMKAR SINGH & OTHERS Vs. STATE & ANR

JUDGEMENT

(1.) This petition under section 561-A Cr.P.C. seeks quashing of FIR No. 88/2014 of Police Station, Rehamble (Udhampur) registered against them under sections 458, 336, 427 & 147 RPC on a report lodged on 30.05.2014 by respondent No.2, Parshotam Singh (hereinafter to be referred as the informant).

(2.) It is alleged by the informant that on 29.05.2014 at 12 in the night, when he and his family members were sleeping in their house, the petitioner accompanied with 4-5 others started pelting stones and bottles at his house with a common intention of killing him and exhorted him to come out of the house and they will kill him. As he did not open the door of his house the petitioners and the persons accompanying them broke the windowpanes of the verandah of his house, entered the bathroom and broke the washbasin, tub and other material. On his raising alarm, some persons reached on spot, when the petitioners ran away, otherwise there was possibility of the petitioners having caused harm to his life and that of his wife.

(3.) Heard learned counsel for the parties.