State Of J&K Through Igp Kashmir ... vs Ab Rashid Itoo
2022 Latest Caselaw 448 j&K/2

                                                         S. No. 08
                                                         After Notice Matters
          HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                     AT SRINAGAR
                                                            CRMC No. 275/2018


State of J&K through IGP Kashmir Zone
                                                               .....Petitioner(s)

                            Through:       Mr. M. A. Chashoo, AAG.
          V/s
Ab Rashid Itoo                                                 ..... Respondent(s)

                            Through:       None.
CORAM:
                Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                       ORDER

22.04.2022 The only grievance projected by the petitioner in this petition is that a notice has been issued by the learned Additional Sessions Judge, Anantnag against the petitioner No. 1 asking him as to why he has not furnished the report in light of observations made in the judgment dated 12.12.2017 passed by the learned Additional Sessions Judge, Anantnag. Observations of the learned Additional Sessions Judge made in the aforesaid judgment are not under challenge before this Court. What is under challenge is the notice issued by the learned Additional Sessions Judge, Anantnag directing the petitioner No. 1 to submit the report as regards the action taken against the Investigating Officer in light of observations made by the learned Additional Sessions Judge, Anantnag. Learned counsel for the petitioner seeks sometime to have instructions in the matter and report as to what action has been taken by the petitioner no. 1 pursuant to the judgment of the learned Additional Sessions Judge, Anantnag.

List on 20.05.2022.

(Sanjay Dhar) Judge SRINAGAR 22.04.2022 "Aasif"