PARVEZ AHMED Vs. STATE OF J&K

JUDGEMENT

(1.) Station House Officer, Police Station, Thanamandi is present along with CD file.

(2.) Heard Ms. Monika Kohli, Advocate and Mr. Bhanu Jasrotia, GA.

(3.) The main contention raised by the learned counsel for the petitioner is that the name of the petitioner is not mentioned in the FIR and secondly, the petitioner was not present at the place of occurrence.