JAVAID AHMAD QADRI Vs. NAZAR MOHAMMAD DAR

JUDGEMENT

(1.) Through the medium of this order, two revision petitions, one filed by the State and the other filed by the complainant, challenging two orders passed by learned Principal Sessions Judge, Pulwama, one dtd. 8/12/2020 and other dtd. 7/2/202020, whereby the applications of the prosecution for production of additional witnesses in terms of Sec. 540 of J&K Cr. P. C, have been declined.

(2.) Before coming to the grounds urged in these two petitions, a brief background of the facts leading to the filing of these petitions is required to be noticed.

(3.) On 28/12/2011, complainant Javaid Ahmad Qadri lodged a missing report in respect of his son Kaleem Javaid Qadri with the police. Thereafter on 29/10/2011, he lodged another report with the police to the effect that during the previous night at about 10 PM he had received a phone call from the cell number of his missing son and the caller claimed himself to be affiliated to Lashker-e-Toiba. The caller threatened that in case the complainant does not pay ransom money of one crore, his son would be killed. The police registered FIR No.169/2011 for offences under Sec. 365, 387 RPC and started investigation of the case.