Sukhbinder Singh And Another vs Union Territory Of J & K And Another
2021 Latest Caselaw 1705 j&K

                                                                         Sr. No. 57


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          HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                           AT JAMMU


                                                  CRM (M) No. 302/2020
                                                  CrlM Nos. 1576/2021 &
                                                  2123/2021 & 1364/2021 &
                                                  1097/2020 & 388/2021
                                                  In
                                                  Bail App No. 130/2020
                                                  CrlM No. 446/2021

Sukhbinder Singh and Another                           ....Petitioner/Appellant(s)


                  Through :- Mr. Rajat Sudan, Advocate vice
                             Mr. Anil Sethi, Advocate
        V/s
Union Territory of J & K and Another                              ....Respondent(s)

                 Through :-
                     Mr. Anmol Sharma, Advocate
                     Mr. Bhanu Jasrotia, GA
                     Mr. Ravinder Gupta, AAG
                     Ms. Pallavi Sharma, Assisting Counsel
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                                     ORDER

17.12.2021 Investigating Officer namely Parshottam Sharma is present before this

Court today along with the CD file of the case.

Learned counsel for the petitioners submits that the contesting parties

have already settled the dispute outside the Court. He relied upon some Supreme

Court Judgments. However, Mr. Ravinder Gupta, learned AAG insisted that

matter could not be settled because of the serious allegations.

Copy of the judgment relied upon by the petitioners be provided to

learned AAG to enable him to go through the same.

List on 10.02.2022.

(Tashi Rabstan) Judge Jammu:

17.12.2021 Sahil T