Yudhvir Singh vs Ut Of J&K And Others
2021 Latest Caselaw 1706 j&K

                                                                             Sr. No. 43

HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
CJ Court

Case: LPA No. 130 of 2021

Yudhvir Singh                                              .....Appellant/Petitioner(s)
                                   Through :- Sh. Jagpaul Singh, Advocate.

                             v/s

UT of J&K and others                                                .....Respondent(s)
                                   Through :- Sh. Aseem Sawhney, AAG.


        CORAM:
        HON'BLE THE CHIEF JUSTICE
        HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                      ORDER

This Letters Patent Appeal has been preferred against the judgment and

order dated 03.12.2021 passed by the writ court dismissing the Habeas Corpus

petition of the appellant.

The arguments of Sh. Jagpaul Singh, learned counsel for the appellant is

that on the date on which the detention order was passed, the appellant was

already in detention and this aspect of the matter despite arguments was not

considered by the learned Single Judge and that the appellant's representation

was never considered by the authorities.

In view of the second aspect of the matter, we direct Sh. Aseem

Sawhney, who represents respondents to obtain the record relating to the

detention of the appellant and to produce the same before the court on the next

date.

List on 29th December 2021.

                        (JAVED IQBAL WANI)                 (PANKAJ MITHAL)
                                   JUDGE                    CHIEF JUSTICE
JAMMU
17.12.2021
ABINASH