CHUNI LAL Vs. UT OF J&K

JUDGEMENT

(1.) The petitioners have challenged FIR No. 82/2020 for offences under Ss. 341, 323 and 504 IPC and the charge sheet emanating there from, which is stated to be pending before the court of Additional Special Mobile Magistrate, Ramban.

(2.) It is contended by learned counsel for the petitioners that the impugned FIR and the proceedings initiated against the petitioners have been lodged just to harass the petitioners, as there is some land dispute going on between the parties.

(3.) Heard and considered.