Krishan Lal And Ors vs Ut Of J&K And Anr
2026 Latest Caselaw 1737 J&K

Jammu & Kashmir High Court

Krishan Lal And Ors vs Ut Of J&K And Anr on 30 March, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                               Serial No. 76

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                       AT JAMMU
           CRM(M) No. 292/2026
           CrlM No. 503/2026

           Krishan Lal and ors.                                           .....Appellant(s)/Petitioner(s)
                                           Through: Mr. M. K. Bhardwaj, Sr. Advocate with
                                                    Mr. Gagan Kohli, Advocate
                                     vs
           UT of J&K and anr.                                                         ..... Respondent(s)
                                           Through:

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

30.03.2026

1. It is contended that respondent No. 2 is having agricultural field adjoining

the boundary wall of the petitioner and there is a long standing dispute with

regard to the alignment of the existing boundary wall. It was because of this

dispute, false and frivolous FIR has been lodged against the petitioners.

2. Notice to the respondents.

3. Mr. Pawan Dev Singh, learned Dy. AG accepts notice on behalf of

respondent No. 1.

4. Notice shall go to respondent No. 2, to be served through SHO concerned.

The SHO shall ensure that notice is received back by this Court before the

next date of hearing.

5. List on 18.05.2026.

6. In the meanwhile, till next date of hearing before the Bench, investigation in

the instant case shall continue, however the challan shall not be filed.

(RAJNESH OSWAL) JUDGE

Jammu 30.03.2026 Neha-II