DEEPIKA SINGH RAJAWAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Issue notice to the respondents. At this stage, Mr. Aseem Sawhney, learned AAG accepted notice on behalf of respondent Nos.1 to 4. Notice be issued to respondent No.5 through concerned Police Station.

(2.) I have heard learned senior counsel appearing for the petitioner and Mr. Aseem Sawhney, learned AAG appearing for respondent Nos. 1 to 4 on the question of grant of interim relief to the petitioner.

(3.) Through the medium of instant petition the petitioner is challenging FIR No.174/2020 for offences under Section 295-A and 505(2) IPC registered at Police Station, Gandhi Nagar, Jammu.