ASHOK VIJAY GUPTA Vs. UT OF J&K

JUDGEMENT

(1.) Inherent jurisdiction of this Court is being invoked by the petitioner in the instant petition seeking quashment of FIR No. 06/2021 dtd. 8/2/2021 registered with Police Station Crime Branch, Jammu.

(2.) The facts under the shade and cover of which the instant petition has been filed by the petitioner are enumerated hereunder: -

(3.) The impugned FIR is being challenged on the following grounds: -