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Lieutenant Colonel Karamveer Singh, a Kargil veteran has moved to the Supreme Court against the FIR filed by the state government of Jammu and Kashmir against his son Major Aditya Kumar and other army men in the Shopian firing matter. The petition is filed to quash the said FIR. The Kargil war hero has accused the State government for filing false insinuation against his son, as his son was not present at the sight of occurrence. He added that the 10th Garhwal Rifles had to open fire at the stone pelters to save themselves from lynching. Mr Singh mentioned that the FIR adversely affects the morale of the soldiers posted in Kashmir as they are fighting for the prestige and glory of the country. Incidents like these, denotes the loss of faith in the armed forces. The petitioner has sought directions for protection of the rights of the soldiers and suitable compensation for filing of criminal proceedings. The retired Colonel did not stop at this, his petition asks for initiation of FIR against the stone pelters who have caused loss to the government property. The petition has been filed through Advocate Aishwarya Bhati.
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