HABIBULLAH BHAT Vs. COMMANDANT 5TH BN IRP

JUDGEMENT

(1.) THIS petition under section 561 -A Cr.P.C has been filed by the petitioner for quashing the order passed by the Learned Chief Judicial Magistrate, Ganderbal dated 13th of September, 2008 as also order dated 9th of January, 2008 passed by Judicial Magistrate/Duty Magistrate Srinagar. It appears that a complaint under section 409 read with section 381 and 109 RPC was filed by petitioner against the respondents before the court of Learned Duty Magistrate, Srinagar on the allegations summarized in the complaint. It is inter -alia alleged in the complaint that accused No. 2 has friendly relations with the petitioner and on 1st of January, 2007 he approached the petitioner at Sumo stand, Lal Chowk, Srinagar and requested him to provide him his vehicle so as to enable respondent No. 2 to carry his family to Tulmula shrine. On such request vehicle was given to respondent No. 2 but even after lapse of 7 days vehicle was not returned and in turn the driver of the vehicle was told unless Rs. 10,000/ - was paid vehicle will remain in custody/possession of accused No. 2. It is alleged that accused committed criminal breach of trust.

(2.) THE learned Duty Magistrate, Srinagar on 9th of January, 2008 passed the following order: - "This complaint came to be presented by learned counsel for the complainant in present of the complainant. Statement of the complainant is recorded alongwith one identifying witness. The complainant in his complaint inter -alia submits that he was in possession of Sumo bearing registration No. 4997/JK02 -J having J&K route permit. The complainant was plying the vehicle on an authorization given vide attorney executed in his name by the owner. The said vehicle came to be seized in terms of section -550 Cr.P.C in the year 2006. The record is also forming part of the complaint. The complainant approached the concerned Magistrate for its release which came to be released against the proper receipt, forming part of the complaint. The complaint is full with the particulars of allegations spelled -out however, without taking cognizance directly into the matter complaint alongwith the statement of complainant and statement of one identifying witness and the record accompanying the complaint is forwarded to SSP, Crime Branch for preliminary verification."

(3.) THEREAFTER order dated 13th of September, 2008 is passed vide which the application filed by the petitioner seeking direction to concerned Police authorities to stop enquiry into the case was rejected. The learned Trial Magistrate, has made many remarks against the petitioner and while dismissing the application, has also concluded that the complaint filed by the petitioner is frivolous.