Jammu & Kashmir High Court
Jamshaid Begum And Others vs State Of J&K; on 29 November, 2017
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
BA No. 142/2017
c/w
BA No. 62/2107
Date of order: 29.11.2017
Jamshaid Begum and others vs State of J&K
Mohd. Kabir and another vs State of J&K and another
Coram:
Hon'ble Mr. Justice Janak Raj Kotwal, Judge
Appearance:
For the appellant/petitioner(s) : Mr. Rahul Pant, Adv.
For the respondent(s): Mr. Amit Chopra, GA
Investing Officer, Police Station, Thanamandi present in person.
Applicants in these applications seek anticipatory bail apprehending of their arrest in FIR No. 27/2017 of Police Station, Thanamandi for offences under sections 366 and 109 RPC and the learned Government Advocate appearing for the respondents, while producing the CD file, states that pursuant to and in light of the statement of the prosecutrix, Haseena Kouser, the investigation has been closed as not proved and the final report has been submitted in the competent court. Statement of learned Government Advocate is taken on record.
In view of the closure of the investigation, cause of action for seeking anticipatory bail does not survive as the question of arrest of the applicants does not arise.
Disposed of.
(Janak Raj Kotwal) Judge Jammu:
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