VIPAN AGGARWAL Vs. RAMAN GANDOTRA

JUDGEMENT

(1.) The petitioners herein have invoked the supervisory jurisdiction of this Court seeking quashment of order dated 17.10.2012 (for brevity 'impugned order) passed by the court of 2nd Additional Munsiff, Jammu (for brevity 'court below') in case titled as 'Vipan Aggarwal and ors. vs. Raman Gandotra and ors.'.

(2.) Before adverting to the grounds of challenge urged in the petition, brief facts emerging from the petition are required to be outlined, hereunder:-

(3.) The impugned order is being questioned in the instant petition inter alia amongst others on the grounds that the impugned order passed by the court below is perverse and findings recorded thereof are based on no evidence, inasmuch as, that the court below failed to take into consideration the basic principles of law with regard to admissibility of the evidence and that the court below has based its findings upon the report of inquiry officer in the criminal proceedings having originated from a complaint filed by the petitioners herein before the Crime Branch after obtaining a direction thereof from CJM.