HEM RAJ Vs. UT OF J&K

JUDGEMENT

(1.) FIR No. 0015 dtd. 14/2/2023 came to be registered with the Police Station Women Cell, Gandhi Nagar, Jammu for alleged commission of offences under Sec. 498-A/109 Indian Penal Code, 1860. The respondent No. 4-Neha Sharma is the complainant in this FIR being the alleged aggrieved wife married to Ankur Sharma who is the son of the petitioner No. 1-Hem Raj, brother of the petitioner No. 2-Mamta Sharma and the petitioner No. 3-Satish Kuamr Sharma is the husband of the petitioner No. 2-Mamta Sharma, thus, brother-in-law of Ankush Sharma.

(2.) This Court, in terms of an order dtd. 10/3/2023, while entertaining the present petition challenging said FIR at the instance of the petitioners came to allow the investigation to continue with a rider of no coercive measures to be taken against the petitioners. This petition came to suffer dismissal for non-prosecution in terms of an order dtd. 11/10/2023 on account of non-prosecution.

(3.) The present application has been filed by the petitioners seeking recall of the said order.