Jammu & Kashmir High Court
Sanjay Kumar Sharma And Another vs Ut Of J&K And Another on 3 July, 2023
Author: Rahul Bharti
Bench: Rahul Bharti
16
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 575/2023
CrlM No. 1106/2023
Sanjay Kumar Sharma and another ..... Petitioner(s)
Through: Mr. Sanjay Kakkar, Advocate &
Mr. Vishal Mahajan, Advocate
Vs
UT of J&K and another ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
03.07.2023 Heard learned counsel for the petitioners. The petitioners, who are the public servants in the Department of School Education, are coming forward with this petition under section 482 of the Code of Criminal Procedure, 1973 for seeking quashment of FIR no. 32/2023 dated 15.05.2023 registered with the Police Station, Chatroo for alleged commission of offences under section 354 of the Indian Penal Code and section 8 and 9 (f) of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act). With respect to FIR in reference, the petitioners are reported to have been enlarged on an interim bail in terms of an order dated 14.06.2023 passed by the Principal Sessions Judge, Kishtwar on file no. 23/Bail. 2 CRM(M) No. 575/2023
Issue notice to the respondents.
Petitioners to furnish registered postal covers for the service of the respondents within a period of fifteen days, whereupon the Registrar Judicial, Jammu to issue notices to the respondents.
In the meantime, the presentation of the final police report/challan under section 173 with respect to FIR no. 32/2023 dated 15.05.2023 registered with the Police Station, Chatroo shall be subject to the prior permission of this Court.
Learned counsel for the petitioners submits that the petitioners intend to place on record some additional documents by moving a requisite motion to the said effect. Let needful be done at the end of the petitioners by or before the next date of hearing.
List this case on 23.08.2023.
(Rahul Bharti) Judge Jammu 03.07.2023 Muneesh