Jammu & Kashmir High Court
Madan Lal Uppal And Ors vs State Of J&K on 25 June, 2019
Author: Rashid Ali Dar
Bench: Rashid Ali Dar
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRM(M) No.329/2019
CrlM No.793/2019
CrlM no.792/2019
Madan Lal Uppal and ors ........Petitioner(s)
Through :- Mr. Sunil Sethi, Sr. Advocate with
Ms. Veenu Gupta, Advocate
Vs
State of J&K .... Respondent(s)
Through :-
CORAM :
HON'BLE MR. JUSTICE RASHID ALI DAR, JUDGE
ORDER
Learned counsel appearing for the petitioners submits that proceedings pending before the court of learned Electricity Magistrate, Jammu are an abuse of process of law, as the investigation commenced pursuant to the registration of FIR No.130/2018 did not take note of the contents of the CD which was made available to the investigating officer and had direct relevance with the subject in question. Learned counsel emphatically contended that the allegations leveled against the petitioners are untrue and motivated to have persecution of the petitioners. Learned counsel for the petitioners submits that prima facie case has made out a ground for quashment of the above said proceedings.
Let a notice be issued to the other side for filing objections. List on 06.08.2019.
2 CRM(M) No.329/2019
In the meantime, subject to objections from other side and till next date of hearing before the Bench, further proceedings in case titled "State of J&K vs Kuldeep Uppal and others" pending before the court of learned Electricity Magistrate, Jammu shall stay.
(Rashid Ali Dar) Judge JAMMU 25.06.2019 VIJAY VIJAY KUMAR 2019.06.26 13:55 I attest to the accuracy and integrity of this document