J K NARGOTRA Vs. STATE OF J&K

JUDGEMENT

(1.) THROUGH the instant petition, the petitioner is seeking the quashing of the proceedings pending against him in the Court of Special Judge, Anti Corruption, Jammu, with regard to Challan No.28/2003 titled 'State Vs. Dr. Ghulam Nabi Qasba & ors.

(2.) AT the very outset Mr. Nitin Bhasin submits that respondent Nos. 2 to 5 are proforma respondents being co -accused of the petitioner and, therefore, the contesting respondent is State only.

(3.) PURSUANT to the notice, objections have already been filed by the State.