Delhi High Court - Orders
Jamshed Adil Khan & Anr vs Union Territory Of Jammu And Kashmir And ... on 2 May, 2022
Author: Prateek Jalan
Bench: Prateek Jalan
$~106
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 976/2022
JAMSHED ADIL KHAN & ANR. ..... Petitioners
Through: Mr. Hrishikesh Baruah and Mr.
Pranav Jain, Advocates.
versus
UNION TERRITORY OF JAMMU AND KASHMIR AND ANR.
..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 02.05.2022 The proceedings in the matter have been conducted through video conferencing.
CRL.M.A. 8241/2022 (for exemption) Exemption allowed, subject to all just exceptions. This application stands disposed of. W.P.(CRL) 976/2022 & CRL.M.A. 8240/2022 (for stay)
1. By way of this petition under Article 226 of the Constitution, the petitioners seek to challenge summons dated 17.03.2022 issued by the Office of the Sub-Divisional Police Officer, Pampore in the Union Territory of Jammu and Kashmir, received on 23.03.2022. The summons were addressed to the petitioners at the office of TV Today Network Limited, Noida, Uttar Pradesh.
Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:04.05.2022 11:58:08 W.P.(CRL) 976/2022 Page 1 of 22. Mr. Hrishikesh Baruah, learned counsel for the petitioners, however, submits that the petitioners are residents of Delhi and the petition is, therefore, maintainable in this Court. Mr. Baruah wishes to rely upon certain authorities in support of this submission. He may place the judgments on record within one week.
3. List on 25.05.2022.
PRATEEK JALAN, J MAY 2, 2022 'vp' Click here to check corrigendum, if any Signature Not Verified Digitally signed By:SHITU NAGPAL Signing Date:04.05.2022 11:58:08 W.P.(CRL) 976/2022 Page 2 of 2