LAL HUSSAIN KHAN Vs. UT OF J&K

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The registration of FIR is in the wake of an ongoing property related civil litigation between some of the petitioners as defendants and the complainant as well as others as co-plaintiffs and pending disposal before the civil court in the district Poonch.

(3.) The petitioners approached the court of learned Sessions Judge, Poonch with an application for grant of pre-arrest bail which came to be rejected by the court in terms of an order dtd. 16/6/2023 and the petitioners are now before this Court seeking pre-arrest bail.