SEWA SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) ON the complaint filed by one Gunwant Singh -respondent No. 3 herein, alleging therein that the petitioners assaulted and threatened to kill him, an FIR under Section 107/117 of the Code of Criminal Procedure came to be lodged in police station Gandhi Nagar, Jammu, against the present petitioners. The said complaint has been presented before the learned Executive Magistrate, 1st Class, Jammu, by the SHO concerned.

(2.) PETITIONERS have filed the present petition under Section 561 -A of the Code of Criminal Procedure for quashing the FIR as also the proceedings initiated, against them by the learned Executive Magistrate, 1st Class, Jammu.

(3.) IT is stated that taking into consideration the allegations levelled against the petitioners, it could be a case of any other substantive offence but not under Section 107/117 Cr.P.C..