MUNAWARA SULTANA Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) By judgment dated 10.06.2011 passed in OWP No. 187/2007 filed by the petitioner, the Court passed three directions. The third direction was to the effect that "FIR No. 74/1993 be reinvestigated and investigation be completed expeditiously. Chief Judicial Magistrate, Srinagar shall monitor the investigation". Consequent to the aforesaid direction, the re -investigation of the FIR has been concluded; now only the challan is to be produced before the competent court of jurisdiction.

(2.) The grievance of the petitioner is that challan is not being produced before the Court. In that connection, the petitioner made an application before the learned Chief Judicial Magistrate, Srinagar, seeking a direction to the Police authorities to present the charge sheet before the Court. By order dated 19.08.2013, the learned Chief Judicial Magistrate has disposed of the application holding as under:

(3.) Petitioner has filed this petition invoking the inherent powers of this Court under Sec. 561 -A Cr.P.C. to set aside the aforesaid order dated 19.08.2013 passed by the learned Chief Judicial Magistrate.