Jammu & Kashmir High Court
Rameshwar Singh vs Ut Of J&K on 27 March, 2023
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 49
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Crl R No. 19/2020
CrlM No. 1219/2020
CrlM No. 462/2023
Rameshwar Singh .....Appellant(s)/Petitioner(s)
q
Through: Mr. Navyug Sethi, Advocate
vs
UT of J&K ..... Respondent(s)
Through: Mr. Adarsh Bhagat, GA vice
Mr. Pawan Dev Singh, Dy. AG
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
CrlM No. 462/2023 The instant application has been filed by the petitioner seeking impleadment of Smt. Kamaljeet Kour W/o Kulwant Singh R/o Ward No. 8 Near Foot Bridge, Kathua as party respondent to the present petition on the ground that FIR has been registered at her instance.
For the reasons stated in the application, the same is allowed. Smt. Kamaljeet Kour W/o Kulwant Singh is impleaded as respondent No. 2 in the present petition. Registry to update the index accordingly.
Issue notice to the newly impleaded respondent through the SHO concerned.
The application is, accordingly, disposed of. List the main petition on 15.05.2023.
(RAJNESH OSWAL) JUDGE Jammu 27.03.2023 Neha