SULAMAN SHAH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) This petition under Section 561-A of the Code of Criminal Procedure for seeking quashment of Challan No. 115/2017 under Section 366/376- D/109 RPC in connection with FIR No. 27/2016.

(2.) It is alleged that the entire basis of allegations leveled against the petitioners is false and fabricated inasmuch as the petitioner No. 1 had married the prosecutrix in accordance with Muslim Law and that a nikahnama was also prepared. It is stated that the marriage was duly attested by the notary Jammu.

(3.) It was stated that the a statement of the prosecutrix came to be recorded on 9.2016 before the Ist Additional Munsiff (Forest Magistrate) Jammu wherein the prosecutrix stated that she was the legally wedded wife of the petitioner No. 1.