Ajay Kumar vs U.T. Of J&K
2021 Latest Caselaw 652 j&K

                                                                           Sr. No. 264



                HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU

                                                       CRM(M) No. 12/2021
                                                       CrlM No. 212/2021
                                                       CrlM No. 51/2021
                                                       CrlM No. 52/2021

Ajay Kumar                                                  .....Appellant/Petitioner(s)


                                   Through :- Mr. Pawan Kumar Kundal, Advocate

                             v/s

U.T. of J&K                                                          .....Respondent(s)

                                   Through :-

Coram:        HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                            JUDGMENT

Learned counsel for the petitioner submits that challan against the

petitioner has been filed and the petitioner would be satisfied, if the trial court

is directed to decide the challan expeditiously as the petitioner and respondent

No. 4 have solemnized marriage and are living peacefully as husband and wife.

In view of the submission made, this petition is disposed of with a

direction to the trial court to expeditiously decide the said challan. The

petitioner shall be at liberty to approach this court afresh, if cause of action

survives.

Disposed of.

(Rajnesh Oswal) Judge JAMMU:

05.07.2021 Karam Chand/Secy.

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