BALDEV RAJ Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) This petition is filed u/s 561-A CrPC for quashing FIR no. 144/2008 registered in police station Bilawar against the petitioner and his son u/s 188 RFC.

(2.) One Suresh Kumar filed an FIR against the petitioner in police station Bilawar alleging therein that status quo order was passed by the Civil Court which status quo order is directed to be implemented through police. Further allegation is that the status quo order has been violated thus the petitioner has committed an offence u/s 188 RFC, the concerned police station accordingly registered the above referred FIR.

(3.) Heard learned counsel for the parties. Considered the matter.