Abdul Qayoom Tantray vs State Through P/S Sopore
2021 Latest Caselaw 68 j&K/2

Citation : 2021 Latest Caselaw 68 j&K/2
Judgement Date : 9 February, 2021

Jammu & Kashmir High Court - Srinagar Bench

Abdul Qayoom Tantray vs State Through P/S Sopore on 9 February, 2021

                                                                           Item No.101 Adv. List

                                         IN THE HIGH COURT OF JAMMU AND KASHMIR
                                                       AT SRINAGAR

                                                                      CrlM No. 88/2020 in
                                                                      B. A. No. 32/2019.


                      Abdul Qayoom Tantray.                                      ...Petitioner(s)
                                Through:            None.

                      State through P/S Sopore.                                 ...Respondent(s)

Through: Ms. Afrooza, Assisting counsel vice Ms. Asifa Padroo, AAG.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

(ORDER)

This is an application filed by the petitioner seeking bail, primarily on the ground that there has been inordinate delay in concluding the trial by the trial court. This Court vide order dated 31st August 2020, had sent for the report of the court below. In compliance to the order, the trial court has submitted the report which inter-alia reveals that the trial has been concluded and culminated into the judgment dated 21st August 2020, and the sentence pronounced on 28th August 2020. It is further submitted that as per the judgment, accused Abdul Qayoom Tantray, has been acquitted from the charges under Section 302, 201 RPC and 7/25 Ind. Arms Act, and has been sentenced to 10 years imprisonment with fine of Rs. 50,000/- for the offence punishable under Section 364 R.P.C. Similarly, accused namely Gulzar Ahmad Bhat has been acquitted from the charges for the offence under Section 348 & 109 R.P.C.

In view of the conclusion of the trial by the learned trial court, this bail application has been rendered infructuous and is dismissed as such.

(SANJEEV KUMAR) JUDGE

Srinagar ABDUL RASHID GANAI 09.02.2021.

2021.02.10 08:42 "Ab. Rashid"

I attest to the accuracy and integrity of this document