Manzoor Ahmad Bhat vs Ut Of J&K And Ors
2021 Latest Caselaw 119 j&K/2

                                                              S. No. 202
                                                              After Notice Cause List
                      HIGH COURT OF JAMMU AND KASHMIR
                                AT SRINAGAR
                                                              WP (Crl) No. 167/2020
                                                                CrlM No. 813/2020

       Manzoor Ahmad Bhat                                             .....Petitioner(s)

                                  Through: Mr. Rizwan-ul-Zaman, Advocate
              V/s
       UT of J&K and Ors.                                          ..... Respondent(s)

                                  Through: Mr. Mir Suhail, AAG


       Coram:        HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                          ORDER

15.02.2021

It is submitted by learned appearing counsel for petitioner that detention order in identical matter has been quashed by this court and he will produce copy of said judgment before this Court on the next date.

Mr. Mir Suhail, learned AAG, shall produce detention record before this Court on the next date of hearing.

List on 22.02.2021.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 15.02.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.02.16 15:26