LAWS(J&K)-2021-8-78

SHAMIM AKHTER Vs. UT OF J & K

Decided On August 21, 2021
SHAMIM AKHTER Appellant
V/S
Ut Of J And K Respondents

JUDGEMENT

(1.) Despite opportunities, response has not been filed by the respondent. Mr. Suneel Malhotra, learned Dy. AG appearing vice Mr. Adarsh Bhagat, GA seeks and is granted further two weeks' time to file the response.

(2.) Petitioners are apprehending arrest in FIR No. 262/2021 dated 06.07.2021, registered with Police Station, Mendhar, District Poonch for commission of offences under Sections 307, 447, 382, 336, 147, 148, 427 and 504 IPC.

(3.) Learned counsel for the petitioners submits that no one is admitted in the hospital at present. It is further submitted that a civil litigation is also going on between the parties and one FIR has also been lodged against the other party.