Sr. Superintendent Of Police Ssp ... vs Neha Chawla
2021 Latest Caselaw 1384 j&K

                                                                        Sr. No. 108



       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                 CRM(M) No. 678/2021
                                                 CrlM No. 2000/2021
                                                 CrlM No. 2001/2021

Sr. Superintendent of Police SSP Jammu and        ..... Petitioner(s)/Non-Applicant
others

                                Through :- Mr. Aseem Sawhney, AAG

                         v/s

Neha Chawla                                           .....Respondent(s)/Applicant

                                Through :- Respondent in person

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

                                   ORDER

The petitioners has filed the present petition assailing the order

dated 06.06.2020 passed by the court of learned 2 nd Additional Munsiff,

Jammu in the complaint filed by the respondent, whereby, learned Magistrate

has ordered investigation.

It is submitted by Mr. Aseem Sawhney, AAG that the mandate of

Priyanka Shrivastava and anr. Vs. State of U. P. and others AIR SC 2015

1758 judgment was not followed by the complainant/respondent and still, the

learned Magistrate proceeded to order the investigation.

Notice.

Respondent present in person waives notice.

Copy of the petition is handed over to the respondent in the open Court.

List on 28.12.2021.

Meanwhile, till next date of hearing before this Bench, operation of the

impugned order shall stay.

(RAJNESH OSWAL) JUDGE JAMMU 01.11.2021 Neha

NEHA KUMARI 2021.11.02 11:26 I attest to the accuracy and integrity of this document