Jammu & Kashmir High Court

Harmeet Singh vs Union Territory Of Jammu And on 16 May, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                    Serial No. 102
                                                                 2025:JKLHC-JMU:1188



         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

Case:-    WP(C) No. 1194/2025
          CM No. 2857/2025

Harmeet Singh, Age 42 years S/o S.       .....Appellant(s)/Petitioner(s)
Tirath Singh R/o Akali Kour Singh
Nagar, Digiana, Jammu.

                   Through: Mr. Arshad Majid Malik, Advocate.

              Vs

Union Territory of Jammu and                       ..... Respondent(s)
Kashmir through its Principal
Secretary (Home), Civil Secretariat,
Jammu.

                   Through: Mrs. Monika Kohli, Sr. AAG.

Coram:     HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                               ORDER

(16.05.2025)

1. The petitioner is seeking to invoke writ jurisdiction by

reference to an intended amendment of the text of judgment of a

criminal court in terms whereof the petitioner as an accused has

been acquitted but the acquittal has been bracketed on account

of benefit of doubt which expression is said to be antithesis to the

tone and tenor of the entire judgment wherein the trial court has

held the prosecution case against the petitioner as an accused to

be a falsity and, as such, benefit of doubt was not to be referred

with respect to acquittal of the petitioner.

2. Writ jurisdiction under article 226 of the Constitution of

India cannot enable this Court to deal with the judgment of the