Jammu & Kashmir High Court
Aseem Ghai And Others vs Union Territory Of J&K And Others on 23 November, 2020
Author: Sanjay Dhar
Bench: Sanjay Dhar
Sr. No. 112
Admission
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(THROUGH VIRTUAL MODE)
CRM(M) No. 398/2020
CrlM No. 1505/2020
CrlM No. 1506/2020
Aseem Ghai and others .....Petitioner(s)
Through :- Mr. Vivek Sharma, Advocate
V/s
Union Territory of J&K and others .....Respondent(s)
Through :- Mr. Aseem Sawhney, AAG
for R- 1 to 3.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
CrlM No. 1506/2020
For the reasons stated in the application, the same is allowed. The needful be done within three weeks after resumption of normal court working. Disposed of accordingly.
CRM(M) No. 398/2020 & CrlM No. 1505/2020 Through the medium of the instant petition, petitioners have challenged the challan for offence under Sections 307, 341 & 506 RPC (now IPC) and Sections 3/25/30 of Arms Act stated to be pending before the Court of learned 1st Additional Sessions Judge, Jammu. According to the petitioners a compromise has been arrived at between petitioners and the complainant i.e. respondent No. 4. A copy of the compromise deed has been placed on record. 2 CRM(M) No. 398/2020
Issue notice to the respondents.
Mr. Aseem Sawhney, learned AAG accepts notice on behalf of the respondent Nos. 1 to 3.
Learned counsel for the petitioner is directed to furnish a copy of the petition to Mr. Aseem Sawhney, learned AAG, who shall file status report/response by or before next date of hearing.
Notice be also issued to respondent No. 4 through the concerned Police Station for his personal appearance on the next date of hearing.
List on 03.12.2020.
(SANJAY DHAR) JUDGE Jammu 23.11.2020 Shammi SHAMMI KUMAR 2020.11.25 10:50 I attest to the accuracy and integrity of this document