Janak Raj Kotwal, J. - (1.)In this petition under Section 561-A Cr.P.C, petitioners seek quashing of FIR No. 360/2013 dated 23.09.2013 of Police Station, Kathua registered against them under the direction of the Chief Judicial Magistrate, Kathua passed on a complaint filed by herein respondent No.5.
(2.)Heard learned counsel for the petitioners, Ms. Aparajita Jamwal, Advocate and Mr. L.K.Moza, learned AAG for the respondents.
(3.)In the complaint filed by respondent No.5, it was alleged that on 209.2013 at about 8 a.m, he was going to the crusher site of his father at village, Babera. He was accompanied by one Babu Singh. The petitioners, who were armed with lathis and sticks, waylaid him with a common criminal object and started hurling abuses and filthy remarks upon him and his family members. He tried to prevent them from misbehaving with him but they became even more hyper and started inflicting fist blows and kicks to and beating him with sticks. He fell down when petitioner, Lokraj, snatched the gold chain valuing 15,000 rupees, which he was wearing around his neck.