Rubina Akhter vs National Investigation Agency ...
2023 Latest Caselaw 2392 j&K

                                                                   Sr. No. 23

               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                   Crl A(D) No. 54/2022


Rubina Akhter                                           ....Petitioner(s)/Appellant(s)

                   Through :- Mr. Ajaz Choudhary, Advocate

         V/s

National Investigation Agency Jammu &                               ....Respondent(s)
Anr.

                  Through :-    Mr. Vishal Sharma, DSGI with
                                Mr. Vipin Kalra, Public Prosecutor, NIA Jammu
          HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
Coram:
          HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
                                    ORDER

30.10.2023

Mr. Vishal Sharma, learned DSGI appearing for Respondent No. 1

submits that in view of the judgment passed by a Coordinate Bench of this Court

in Crl A(D) No. 65/2022, this appeal is not maintainable.

Mr. Ajaz Choudhary, learned counsel appearing for the appellant seeks

adjournment to go through the judgment.

Adjourned, as prayed for.

List again on 06.11.2023.

                                  (Mohan Lal)               (Tashi Rabstan)
                                    Judge                        Judge
Jammu:
30.10.2023
Manan