Mohammad Aslam Beigh vs Union Territory Of J&K And Anr
2021 Latest Caselaw 873 j&K/2

                                                                                        Sr. No.106

                      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT SRINAGAR

                     CJ Court

                                                   LPA No.95/2021

                     Mohammad Aslam Beigh                            ...Petitioner(s)/Appellants.
                     Through:      Mr. Syed Faheem Andrabi, Advocate.
                                                            Vs.
                     Union Territory of J&K and anr.                            ....Respondent(s)
                     Through:      Mr. D. C. Raina, AG, with Mr. Sajad Ashraf, GA.
                     CORAM:
                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                        ORDER

09.08.2021

The judgment and order dated 04.06.2021 dismissing the Habeas Corpus Writ Petition is under challenge in this appeal.

The submission is that there is inordinate delay in passing of the detention order as well as in its execution.

Mr. Sajad Ashraf, learned counsel appearing for the respondents is directed to produce the record.

List on 17th August, 2021.

                                               (SANJAY DHAR)               (PANKAJ MITHAL)
                                                     JUDGE                 CHIEF JUSTICE
                      Srinagar
                      09.08.2021
                      Abdul Qayoom, PS




ABDUL QAYOOM LONE
2021.08.10 11:17

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