INSHA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr.S.Biswajit Meitei, learned counsel, assisted by Mr.O.Ratan Kumar, learned counsel for the petitioner and Mr. H. Samarjit, learned PP appearing for the respondent Nos. 1 and 3. Despite service of notice and the name having been printed in the cause-list, none appeared on behalf of the fifth respondent as well as the respondent No.2 and 4.

(2.) This writ petition has been filed to quash the warrant dtd. 5/4/2022 issued by the learned Chief Judicial Magistrate, Anantnag, J&K in Complaint Case No.80 of 2022 Manzoor Ahmad Wani v. Raj Kumar Bungoo Singh and to provide protection especially when travelling outside the State for their further studies.

(3.) When the writ petition was taken up for admission 5/5/2022, Mr. S. Biswajit Meitei prayed this Court seeking the police protection along with the stay of the operation of the order passed by the learned Chief Judicial Magistrate, Anand, Jamu and Kashmir.