Jammu & Kashmir High Court
Sonu Kumar vs State & Anr. Vs. Sonu Kumar Vs. State & ... on 21 January, 2019
Author: Sindhu Sharma
Bench: Sindhu Sharma
Item No.08
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
CRMC No.34/2019 & IA No.01/2019
Date of order:21.01.2019
Sonu Kumar Vs. State & anr.
Coram:
Hon'ble Mrs. Justice Sindhu Sharma, Judge.
Appearing counsel:
For Petitioner (s) : Mr. Vikas Sharma, Advocate.
For Respondent (s) :
i) Whether to be reported in
Digest/Journal : Yes/No.
ii) Whether approved for reporting in Press/Media : Yes/No. Issue notice to the respondents in the main petition as well as IA, returnable within four weeks. Requisites for service within one week.
List immediately after service is complete.
Meanwhile, subject to objections and till next date of hearing before the Bench, investigation in impugned FIR No.198/2018 dated 25.12.2018 registered at police Station Rehambal, District Udhampur shall remain stayed. Alteration/modification on laying motion.
(Sindhu Sharma) Judge Jammu 21.01.2019 Ram Murti