KAMAL NAIN SINGH Vs. NAIB TEHSILDAR JAMMU
LAWS(J&K)-2021-12-37
HIGH COURT OF JAMMU AND KASHMIR
Decided on December 09,2021

Kamal Nain Singh Appellant
VERSUS
Naib Tehsildar Jammu Respondents


Referred Judgements :-

MADHU LIMAYE VS. S.D.M. MONGYR [REFERRED TO]


JUDGEMENT

Rajnesh Oswal - (1.)In the present petition, the petitioners have impugned the order dtd. 25/3/2013 by virtue of which the petitioners have been summoned to answer the complaint filed by the respondent Nos. 2 and 3. The order impugned has been challenged primarily on the ground that the provisions of the Sec. 112 Cr. P.C have not been followed.
(2.)Heard and Perused the record.
(3.)From the record, it is evident that vide order dtd. 25/3/2013 respondent No. 1 has simply mentioned that from the perusal of the allegations made in the complaint filed by the respondent No. 2, the offences under Sec. 107, 117 Cr. P.C are made out. Further there is no mention as to the allegations that necessitated the respondent No. 1 to issue the process against the petitioners.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.