Jammu & Kashmir High Court
Balwant Raj And Others vs Union Territory Of J&K And Others on 12 February, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Sr. No. 151
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP (C) No. 453/2020
CM No. 1008/2020
Balwant Raj and others ...Petitioner(s)
Through:- Mr. Pawan K. Kundal, Advocate
v/s
Union Territory of J&K and others ... Respondent(s)
Through:- Mr. Ravinder Gupta, AAG for
respondents No. 1 to 3
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
1. The petitioners have approached this Court with a prayer that they apprehend to disturbance in the marriage function at their residence by the private respondents. Hence, respondent No. 3 be directed to provide appropriate security.
2. Learned counsel for the respondents submitted that the petitioners may approach Inchage Police Post, Madeen, Kathua for the relief prayed for. In case on enquiry, he finds that there is any threat to disturb the marriage function, he will examine the same and provide appropriate security.
3. In view of the fair stand taken by the learned counsel for the official respondents, the present petition is disposed of in terms thereof.
4. A copy of this order be supplied to the learned counsel for the parties under the seal and signatures of the Bench Secretary.
(RAJESH BINDAL) JUDGE Jammu 12.02.2020 Paramjeet Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No. PARAMJEET SINGH 2020.02.13 19:11 I attest to the accuracy and integrity of this document