SHOWKAT HUSSAIN PEER Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) This intra court appeal arises out of the order dtd. 1/12/2021 passed by learned Single Judge in WP(C) 2466/2021, by virtue of which the writ petition filed by the appellants, for quashing the chargesheet arising out of FIR No. 18/2018 has been dismissed.

(2.) It is stated that the Learned Single Judge has passed the order impugned against the law and has not considered the case of the appellants in its right perspective by ignoring the order dtd. 6/8/2018 issued by Superintendent of Police Kupwara.

(3.) We have heard Mr. Thakur Learned counsel appearing for the appellants at length and he has reiterated the grounds urged in the memo of appeal and vehemently argued that even the learned trial court is not proceeding with the matter. The contention of Mr. Thakur is that the appellants have been falsely implicated in the challan that is substantiated by the order dtd. 6/8/2018 issued by Superintendent of Police Kupwara.