Jammu & Kashmir High Court - Srinagar Bench
Mohd. Ramzan Bhat & Ors vs Ut Of J&K & Anr on 12 October, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 5
Before Notice Matters
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CRM(M) No. 286/2021
CrlM No. 1027/2021
Mohd. Ramzan Bhat & ors. .....Petitioner(s)
Through: Mr. Sabeena Naveed, Advocate.
V/s
UT of J&K & Anr. ..... Respondent(s)
Through: None
CORAM:
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
12.10.2021 Learned counsel for the petitioner states that the controversy involved in the petition relates to an FIR having arisen out of matrimonial dispute, whereunder petitioner no. 3 got the FIR in question registered against petitioner no. 1 and 2. Learned counsel further states that the petitioners have settled their disputes and difference whereunder the FIR in question has arisen and as such seeks quashment of the FIR on the basis of said settlement.
Upon coming of this matter for consideration before this court on 17.09.2021, counsel for the petitioner sought time to lay a motion for transposition of petitioner no. 1 as respondent.
Today, however, learned counsel for the petitioner states that in the facts and circumstances of the case both petitioner no. 1 and 2 are required to be transposed as respondents.
Learned counsel seeks further time in this regard for doing the needful. Let the needful be done for transposition of petitioner nos. 1 and 2 by or before next date.
List on 2nd November 2021.
(JAVED IQBAL) JUDGE SRINAGAR 12.10.2021 "Nuzhat"
NUZHAT SHAFI 2021.10.13 16:24 I attest to the accuracy and integrity of this document