Joginder Singh And Others vs Union Territory Of J&K And Others

Vinod Chatterji Koul, J

The petitioners’ grievance is that the SHO of Police Station, Women Cell, Gandhi Nagar, Jammu is calling them without there being any case registered against them and is thus, unnecessarily harassing them. The petitioners are seeking direction to the respondents that they should not harass them unnecessarily.

Learned counsel for the petitioners submits that he would be satisfied in case this petition is disposed of with a direction to the respondent No. 3 not to call the petitioners without there being any case registered against them or being required for any enquiry or investigation.

Mr. Bhanu Jasrotia, learned GA appearing for respondent Nos. 1 to 3 submits that the petitioners’ grievance can be redressed by directing SHO (supra) not be call them to Police Station unnecessarily unless and until their presence in Police Station is required in any case registered or they are required for the investigation purpose in any case and if their presence is required, they shall be informed about the same.

In view of the submission made by the learned counsel for the petitioners as well as Mr. Bhanu Jasrotita, learned GA no fruitful purpose would be served in case this petition is kept pending. Therefore, in view of the submissions made by the learned counsel for the parties, this petition is disposed of with the direction to respondent Nos. 1 to 3 that they shall call the petitioners only when they are required in any case or in any proceedings, and if they are required to be called they shall be informed about the reason for which they are called.

This petition is, accordingly, disposed of along with connected CM(s).