Abdul Hamid And Others vs Ut Of J&K And Others
2022 Latest Caselaw 803 j&K

                                                                   Sr. No. 26

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
                                                      WP(C) No. 1988/2020
                                                      CM No. 7640/2020
                                                      CM No. 7641/2020
Abdul Hamid and others                                .....Appellant(s)/Petitioner(s)


                       Through: Mr. M. R. Daing, Advocate
                 Vs
UT of J&K and others                                            ..... Respondent(s)
                       Through: Mr. Sanchit Verma, Advocate vice
                                Mr. Raman Sharma, AAG

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

The present petition is disposed of with a direction to the

petitioners to avail appropriate remedy as available under Code of Criminal

Procedure (Cr.P.C). Reliance is placed upon the judgments of the Apex

Court in case titled, 'Sakiri Vasu vs. State of U.P. and others' reported in

2008(2) SCC 409 and 'Hamant Yaswant Dhage vs. State of

Maharashtra and others' reported in (2016) 6 SCC 277.

In the event, the petitioner approaches the concerned Magistrate,

the Magistrate shall proceed in accordance with law.

(RAJNESH OSWAL) JUDGE

Jammu 19.05.2022 Neha Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No