Irshad Ahmad Ganie vs Ut Of J&K And Anr
2021 Latest Caselaw 1286 j&K/2

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

[WP(Crl) 62/2021

Irshad Ahmad Ganie .......Petitioner Through: Mr. Wajid Haseeb, adv.

vs UT of J&K and anr ......Respondent(s)

Through: Mir Suhail, AAG

CORAM:

HON'BLE MR JUSTICE ALI MOHAMMAD MAGREY, JUDGE

The instant petition was reserved on 28.09.2021 and while dictating the judgment, it was noticed that the respondents have produced the photo copy of detention records, therefore, the petition is de-reserved with direction to respondents to produce the original detention records.

List on 29.10.2021.

(Ali Mohammad Magrey ) Judge Srinagar 11.10..2021 S.A Hussain, Secretary

SYED AYAZ HUSSAIN 2021.10.11 13:59 I attest to the accuracy and integrity of this document