Nazir Hussain vs State Of J&K And Others
2021 Latest Caselaw 887 j&K

                                      h475




                                                                  S.No.226

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                        OWP No.1171/2011


Nazir Hussain                                                  ...Petitioner(s)
                           Through:- None
      V/s
State of J&K and others                                     ...Respondent(s)
                          Through:- Mr. Sanchit Verma, Advocate vice
                                    Mr. Raman Sharma, AAG

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                 JUDGMENT

In this petition the petitioner prays for a direction to the respondents

to carry out investigation in FIR No.145/2010 registered in Police Station,

Surankote pertaining to the alleged murder of son of the petitioner, namely,

Barkat Hussain. The petitioner has also prayed for constitution of a Special

Investigation Team to conduct the investigation.

In the objections filed by the respondents, it is submitted that

initially the case was investigated by the Police Station concerned but later

on it was transferred to the Crime Branch. The investigation was conducted

by Dy. SP Crime Branch.

Mr. Sanchit Verma, learned counsel representing the respondents

submits that he has obtained latest instructions in the matter and it has been

reported that the investigation in FIR No.145/2010 has since been

completed and the case has been admitted as not proved and accordingly,

closure report has been submitted before the court of competent

jurisdiction.

In view of the above, nothing survives in this petition for

adjudication. Accordingly, the same is disposed of.

(Sanjeev Kumar) Judge

Jammu 13.08.2021 Vinod.

Whether the order is speaking :Yes/No Whether the order is reportable:Yes/No

VINOD KUMAR 2021.08.16 11:55 I attest to the accuracy and integrity of this document