TAJINDER SINGH Vs. MOHD. SHAFI

JUDGEMENT

(1.) The petitioner has challenged the complaint filed by the respondents against him alleging commission of offences under Ss. 323, 341, 427 and 506 RPC which is stated to be pending before the court of learned Municipal Magistrate, Jammu. Challenge has also been thrown to order dtd. 9/1/2012 passed by the learned Municipal Magistrate, whereby the Senior Superintendent of Police, Jammu has been directed to register FIR against the petitioner and investigate the matter.

(2.) No one has put in appearance on behalf of the respondents in this case, as a result of which, they have been set ex parte in terms of order dtd. 16/11/2023.

(3.) I have heard learned counsel for the petitioner and perused the record of the case.