ACHINT KOUR Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) Petitioner seeks quashment of order passed by the Chief Judicial Magistrate Jammu on 26.04.2018 in case titled State v. Jasvinder Singh and ors. and transferring of the case to some other Court.

(2.) The order impugned reads as under:

(3.) The grounds raised in the petition for the quashment of the aforesaid order are as under: