Shama Koul vs Raghubir Singh Sho Police Station
2025 Latest Caselaw 1027 J&K

Jammu & Kashmir High Court

Shama Koul vs Raghubir Singh Sho Police Station on 24 February, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                            Serial No. 45

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                    AT JAMMU
           CCP(S) No. 407/2024 in
           WP(Crl) No. 106/2023

           Shama Koul                                                   .....Appellant(s)/Petitioner(s)
                                         Through: None.
                                    vs
           Raghubir Singh SHO Police Station                                        ..... Respondent(s)
           Udhampur
                                         Through: None.

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

24.02.2025

1. Compliance report stands filed by the respondent. After perusing the

same, this Court does not find any wilful non-compliance of the

judgment passed by this Court on part of the respondent, as such, the

contempt proceedings are dropped and the instant contempt petition is

accordingly disposed of.

(RAJNESH OSWAL) JUDGE

Jammu 24.02.2025 Sahil Padha Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.