SHAHIDA SHAFI AND ANOTHER Vs. STATE OF J&K

JUDGEMENT

(1.) This is a petition under section 561-A Cr.P.C.

(2.) In the charge-sheet filed by the State Crime Branch Police after investigation in FIR No. 24/2013 of Police Station, Crime Branch, Kashmir under sections 5(1) (d) read with 5(2) P.C. Act and 420, 201, 120-B RPC, petitioners are stated to have figured at Serial Nos. 22 and 23 respectively in the array of the accused persons. However, proceedings against petitioner No. 1 and some others, because of their juvenility, are being held on a separate charge-sheet by the Juvenile Justice Board (Chief Judicial Magistrate), Srinagar where she is stated to be figuring as accused No. 3.

(3.) The petition quotes the accusation against the petitioners in the charge-sheet, the relevant portion whereof is reproduced verbatim: