Jammu & Kashmir High Court
Dilawar Singh vs Ut Of J&K on 14 June, 2022
Author: Mohan Lal
Bench: Mohan Lal
Sr. No. 29
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 478/2022
CrlM No. 975/2022
Dilawar Singh .....Appellant(s)/Petitioner(s)
Through: Mr. Sachin Gupta, Advocate
Vs
UT of J&K ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
ORDER
14.06.2022 Issue notice to the respondent. List on 07.07.2022.
Meanwhile, investigation in FIR No. 39/2015 dated 11.02.2015 registered at Police Station Janipur, Jammu for the commission of offences punishable under Sections 419/420/467/468 RPC shall not be stayed; however, the Investigating Officer shall not produce the challan before the competent court of law without the permission of this Court and shall not unnecessarily harass the petitioner.
(Mohan Lal) Judge Jammu 14.06.2022 Manan