ABDUL GANI SHAH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks quashment of the charges framed against the petitioner herein and the criminal proceedings pending in the court of learned Sessions Judge, Kishtwar as well as the FIR lodged in the matter on the grounds mentioned in the petition.

(2.) The respondent has appeared through learned Government Advocate to contest the petition.

(3.) The scanned record of the challan is also before the Court.