Jammu & Kashmir High Court
Suraj Parkash And Ors vs State Of J&K And Anr on 4 October, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 164
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRM(M) 550/2019
CrlM (1312/2019)
Suraj Parkash and ors. ...Petitioner (s)
Through :- Mr. S.K. Anand, Advocate.
V/s
State of J&K and anr. ..Respondent(s)
Through :- Mr. Rajesh Thappa, Dy. AG for R-1.
Coram : Hon'ble Mr. Justice Tashi Rabstan, Judge
ORDER
Notice.
Mr. Rajesh Thappa, learned Dy. AG waives notice on behalf of the respondent No. 1. Notice will now go to the respondent No. 2.
List on 09.10.2019.
Meanwhile, subject to objections and till next date before the Bench, challan in FIR No. 221/2019 dated 25.09.2019 registered with Police Station, Katra shall not be filed, however, the investigation may go ahead.
(Tashi Rabstan) Judge Jammu 04.10.2019 Pawan Angotra PAWAN ANGOTRA 2019.10.05 13:53 I attest to the accuracy and integrity of this document