JUDGEMENT
Sanjay Dhar, J. -
(1.)In CRM(M) No.614/2021, the petitioners have challenged FIR No.105/2017 for offences under Sec. 452, 354, 326 and 323 RPC registered with Police Station, Rajbagh, District Kathua. The impugned FIR has been lodged against the petitioners on the complaint of respondent No.2 herein, who happens to be the petitioner No.7 in CRM(M) No.621/2021. In CRM(M) No.621/2021, the petitioners have challenged FIR No.106/20217 for offences under Sec. 452, 354, 325, 323, 201, 147, 148 RPC registered with Police Station, Rajbagh, District Kathua, which has been lodged at the instance of one Banarso Devi, the mother of respondent No.3 herein.
(2.)Briefly stated, the allegations in FIR No.105/2017 are that on 13/6/2017, the accused trespassed into the house of the complainant and one of the accused, namely, Ramit Sharma, assaulted and outraged the modesty of the complainant. It is also alleged that the accused armed with hockey sticks, cricket bats and sharp edged weapons attacked the complainant besides using abusive language and threatening her of dire consequences.
(3.)The allegations leveled by the complainant in FIR No.106/2017 are that on 13/6/2017, the accused armed with sticks/hockey, illegally trespassed into the house of the complainant and tried to outrage the modesty of her daughter, namely, Vijay Lakshmi. It is also alleged that the accused used abusive language besides injuring the daughter of the complainant.
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