JAFFER HUSSAIN LONE Vs. SUPERINTENDENT OF POLICE KUPWARA

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Sec. 482 Cr.P.C, seeking quashment of FIR No.63/2022, for offence under Sec. 353 IPC, registered with Police Station Kupwara.

(2.) Before coming to the grounds of the petition, it is necessary to notice contents of the impugned FIR. It is alleged in the FIR that on 24/3/2022, when a police party was on patrolling duty in Kupwara market, they intercepted the vehicle bearing No.JK09-9528, that was being driven by the petitioner, and demanded documents of the vehicle from him. It is further alleged that this did not go well with the petitioner and he reacted by coming out of the vehicle and hitting the complainant-Sameer Ahmad-Incharge Police Post Bazar Kupwara with his fist. It is further alleged that one more youth Faisal Khaliq Dar also joined the petitioner and both of them attacked the police party, and prevented them from performing their official duties.

(3.) I have heard learned counsel for the parties and perused the record.