Jeeto Devi vs State Of J&K And Another
2021 Latest Caselaw 888 j&K

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                                                                                               S.No.225

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                                      OWP No.1029/2011
                                                                                      IA No.1401/2010

               Jeeto Devi                                                                   ...Petitioner(s)
                                               Through:- None
                          V/s
               State of J&K and another                                                   ...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 has sought a direction to the respondents particularly respondent No.2 to conduct investigation in FIR No.49/2011 registered at Police Station, R.S.Pura expeditiously and present the challan before the competent court of law.

The respondents have filed their objections and in the objections it is pleaded that the investigation in FIR No.49/2011 has been going on with requisite pace. However, Mr. Sanchit Verma, learned counsel representing the respondents, on instructions from his clients, submits that investigation in FIR No,49/2011 is completed and the case has been admitted as not proved and accordingly, the closure report has been submitted before the court of competent jurisdiction for further proceedings.

In view of the above, nothing survives in this petition for adjudication. Disposed of, accordingly.

(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