AB RAHIM Vs. STATE

JUDGEMENT

(1.) CONSIDERED . Admit.

(2.) THE points involved in this writ petition are so simple that this can be decided without issuing notice to the private respondents. With the consent of the learned counsel for the parties, the case is taken up for final disposal.

(3.) THROUGH the medium of this writ petition under Article 226 of the constitution read with section 103 of the Constitution of the J&K State, the petitioner has sought indulgence of this court for issuance of direction to the respondents 4 and 5 to provide appropriate protection to the petitioners.