SHAILENDER VAID Vs. TANVEER AHMED MINTOO

JUDGEMENT

(1.) The petitioner has filed the instant petition for quashing the order dated 05.10.2019 passed by the learned Chief Judicial Magistrate, Kishtwar in case titled 'Tanveer Ahmed Mantoo Vs Shilnder Vaid.' The impugned order reads as under:-

(2.) The afore-stated impugned order has been challenged on various grounds, which are factual in nature and cannot be considered in this petition. Even otherwise, the Court below has directed the police to conduct Preliminary Inquiry as to whether a cognizable offence is made out or not, in the light of the averments made in a time bound manner. In this way no substantial order against the petitioner has been passed by the court below, therefore, this petition is not maintainable and is, accordingly, dismissed along with connected CrlM.