GULLAN Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners have challenged the proceedings initiated against them on the basis of complaint filed under Sec. 107/117 Cr.P.C., which are stated to be pending before the court of Executive Magistrate First Class, Udhampur. The proceedings have been initiated in terms of order dtd. 5/7/2017.

(2.) The instant petitions are, therefore, rendered infructuous and the same are disposed of accordingly.