ARSHDEEP SINGH AND OTHERS Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition under Section 561-A Cr. P.C. petitioners, who are the officers of the Forest Department, seek quashing of the order dated 17.07.2017, whereby, on a complaint filed by herein respondents 2 and 3, the learned Special Mobile Magistrate (Electricity), Jammu has directed SHO Police Station, Nagrota to investigate the case in light of the complaint.