JAGAR SINGH Vs. UT OF J&K

JUDGEMENT

(1.) Extraordinary writ jurisdiction enshrined in Article 226 of the Constitution of India is invoked by the petitioner herein while praying following reliefs:-

(2.) The background facts under the shade and cover of which the reliefs aforesaid are being prayed by the petitioner as pleaded in the petition are that the petitioner is an A-Class Contractor registered with the Government of Jammu and Kashmir besides being high tax payer.

(3.) It is stated that the petitioner herein came to be arraigned as an accused in FIR No. 247/2009 registered with Police Station Gandhi Nagar for offences under Sec. 302/34/201/120-B RPC and 3/25/27 Arms Act.