TANZEN LOBZANG Vs. STATE

JUDGEMENT

(1.) THROUGH the instant petition, the petitioners are seeking quashing of FIR No. 232 of 2006 registered at Police Station, Kishtwar under Section 366, RPC at the instance of father of petitioner No. 2.

(2.) PURSUANT to notice, Mr. B. S. Salathia, learned AAG has put in appearance. However, no reply/objections have been filed to the main petition by the respondent State. Mr. Salathia states that he does not intend to file the reply. Therefore, the main petition is being disposed of finally.

(3.) AT the very outset, it may be mentioned here that the quashing of the FIR is sought against petitioner No. l only.