Jammu & Kashmir High Court - Srinagar Bench
Showkat Ali Wani And Ors vs Union Territory Through Ssp Baramulla ... on 30 December, 2024
Author: Sanjay Dhar
Bench: Sanjay Dhar
09
Regular
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CRM (M) No. 796/2024
CrlM No. 1836/2024
Showkat Ali Wani and Ors. ..... Petitioner (s)
Through: Mr. Gulzar Ahmad Bhat (Sopori), Adv.
V/s
Union Territory through SSP Baramulla and Ors. .. Respondent(s)
Through: Mr. Zahid Qais Noor, GA.
Coram:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
30.12.2024 The petitioners have challenged FIR No. 166/2024 for offences under Sections 147, 323, 341, 307 IPC registered with Police Station, Pattan.
Learned counsel for the petitioners has contended that some of the petitioners were not present on spot and some of the petitioners are minors, therefore, the allegations made in the impugned FIR are absolutely false. It has been further contended that there is a civil dispute going on between the petitioners and the complainant before the court of SDM Pattan.
Issue notice to the respondents.
Mr. Zahid Qais Noor, learned GA enters appearance and accepts notice on behalf of respondent No. 1 to 4. Notice be sent to respondent No. 5 through concerned Police Station.
In the meantime, it is provided that investigation in the impugned FIR shall go on but in case the respondents No. 1 to 4 intend to file challan against the petitioners, the same shall not be done without prior permission of this Court.
List on 24.02.2025.
(Sanjay Dhar) Judge SRINAGAR 30.12.2024 Aasif Asif Gull I attest to the accuracy and authenticity of this document 30.12.2024 03:49