Harbhajan Singh And Others vs State Of J&K And Others

Vinod Chatterji Koul, J

Petitioners' case is that the son of petitioner Nos. 1 and 2-Gagandeep Singh has been involved with some chain snatching case in respect of which FIR had been registered against Gagandeep Singh in Police Post Digiana. Submission made by the petitioners in the writ petition is that they have virtually thrown out Gagandeep Singh from their family because of his illegal activity in support of which they have also filed copy of deed of disinheritance. The FIR has been registered against their son for chain snatching and they are being harassed by the police on the basis of said FIR.

Learned counsel for the petitioners submits that he would feel satisfied in case this writ petition is disposed of with a direction to the respondents that they shall not unnecessarily harass the petitioners, who undertake that they would cooperate with the investigation and would appear before the police as and when required.

Learned counsel for the respondents submits that this writ petition can be disposed of in terms of submission made by the learned counsel for the petitioners.

Having regard to the submissions made by the learned counsel for the petitioners, this writ petition is disposed of with following directions:

i) the petitioners shall cooperate with the investigation of the case

ii) respondents shall not unnecessarily harass the petitioners.

This petition is, accordingly, disposed of.