Citation : 2021 Latest Caselaw 1284 j&K/2
Judgement Date : 11 October, 2021
S. No. 29
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CJ Court:
Bail App No. 83/2020
C/w CRA No. 34/2018
Mushtaq Ahmad Peer ..... Petitioner(s)/Appellant(s)
Through: Mr. Z. A. Qureshi, Sr. Advocate with
Ms. Razia Amin, Advocate
V/s
UT of J&K through Senior Additional Advocate General
..... Respondent(s)
Through: Ms. Asifa Padroo, AAG
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
11.10.2021 In this criminal appeal, application for bail has been moved, which is listed for consideration.
We have been informed that out of the same judgment/order, 40 other criminal appeals have been filed and are pending consideration. Some of the appeals are cognizable by a Single Bench, whereas this appeal is cognizable by a Division Bench on account of sentence imposed. Learned appearing counsel for parties are ready to argue the appeals on merit.
In view of above, we direct this appeal to be listed for final disposal on 15.11.2021 along with all the other 40 appeals, particulars whereof shall be provided to Registry by learned appearing counsel for appellant.
In the meantime, office will get the paper books prepared in this appeal to facilitate the hearing.
(VINOD CHATTERJI KOUL) (PANKAJ MITHAL)
JUDGE CHIEF JUSTICE
SRINAGAR
11.10.2021
"Manzoor"
MANZOOR UL HASSAN
DAR
2021.10.12 16:54
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