BALBIR SINGH Vs. STATE

JUDGEMENT

(1.) Through the instant petition filed under Sec. 561-A of the Code of Criminal Procedure (hereinafter for short, Cr.P.C) petitioners seek quashment of FIR No. 0099/2018 dtd. 6/6/2018 registered with Police Station, Satwari for commission of offences under Ss. 341, 323, 382 RPC and the final report/charge sheet No. 64/2018 dtd. 15/7/2018 pending in the court of learned Sub-Judge/Special Mobile Magistrate, Jammu.

(2.) The facts as these culled out from the instant petition are that Police Station, Satwari has registered a case FIR No. 0099/2018, for commission of offences under Ss. 341, 323, 382 RPC against the present petitioners on 6/6/2018, when it was approached by respondent No. 4- Veena Kour with a complaint alleging that when she was passing by the site of the road leading to Babliana Raina Colony, Balbir Singh (petitioner no. 1 herein) while watching the complainant and her brother, he snatched her purse with amount of Rs.20,000.00 and a golden ring. In the complaint it was further stated that brother of the complainant-Veena Kour, namely, Bahadur Singh was seriously injured and she also sustained head injuries. Her wearing apparels were torn out and molested badly by the petitioner No. 1 herein.

(3.) The investigation was conducted and, accordingly, the final report and challan was presented on 24/7/2018 in the Court of Chief Judicial, Magistrate, Jammu.