Jammu & Kashmir High Court
Puran Chand & Ors vs Union Territory Of J And K & Anr on 21 October, 2023
Sr. No. 62
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No.923/2023
CrlM No.1808/2023
Puran Chand & Ors. ....Petitioner(s)/Appellant(s)
Through :- Mr. Rohan Nanda, Advocate.
V/S
Union Territory of J and K & Anr. ....Respondent(s)
Through :-
CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
ORDER
21.10.2023
1. The petitioners, through the medium of this petition under Section 482 Cr.P.C, seek quashment of FIR No.518/2023 dated 08.10.2023 registered with Police Station Udhampur, for the commission of offences punishable under Sections 452, 323, 354-B, 380, 147, 148, 504 and 506 IPC.
2. Heard.
3. Issue notice to the other side returnable within four weeks to file response to the petition. Requisites within one week.
4. List on 20.12.2023 before the learned Registrar Judicial for service of respondents and completion of pleadings.
5. Meanwhile, subject to objections from the other side and till next date before the Bench, the investigation in the impugned FIR shall stay.
6. Copy of this order be provided to learned counsel for the petitioners under the seal and signatures of Bench Secretary today itself.
(MA Chowdhary) Judge Jammu:
21.10.2023 Surinder