J&K and Ladakh HC refuses to quash FIRs against the media outlet Kashmiryat and Kashmir Walla for publishing an article alleging use of force by the Army for celebrating Republic Day at a school
“The High Court, while forming an opinion whether a criminal proceeding or complaint or FIR should be quashed in exercise of its jurisdiction under Section 482 CrPC, must evaluate whether the ends of justice would justify the exercise of the inherent power”
