Jammu & Kashmir High Court
Saleema Begum And Others vs Ut Of J&K And Another on 23 March, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr. No. 43
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 461/2021
CrlM No. 1492/2021
CrlM No. 1493/2021
In
CRM(M) No. 496/2021
CrlM No. 1615/2021
Saleema Begum and others ....Petitioner/Appellant(s)
Through :- Mr. Qadri Towkeer Nazir, Advocate
V/s
UT of J&K and another ....Respondent(s)
Through :- Mr. Eishaan Dadhichi, GA for R-1
Mr. M.I. Sherkhan, Advocate for R-2
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
(Though Video Conferencing from Srinagar)
ORDER
According to learned counsel for respondent No. 1, investigation in the case has been completed and the person of petitioner No. 1 has been found to have committed no offence under the FIR in question, whereas against the rest of the petitioners, evidence has come up suggesting the commission of offences in question by the said petitioners.
Be as it may, let a status report be filed by the learned GA with an advance copy to learned counsel for the petitioners.
List for consideration on 19.04.2022.
Interim direction, if any, shall continue till next date of hearing.
(Javed Iqbal Wani) Judge Jammu:
23.03.2022 Angita