Anjum Khan vs Ut Of J & K & Ors
2024 Latest Caselaw 1676 j&K

Jammu & Kashmir High Court

Anjum Khan vs Ut Of J & K & Ors on 27 August, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                            S.No. 02


                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
              Case No. :- HCP No. 68/2024

              Anjum Khan                                      .....Petitioner(s)/Appellant(s)

                                          Through: Mr. Sunil Sethi, Sr. Advocate with
                                                   Mr. Tejashwar S Chib, Advocate

                                  Vs

              UT of J & K & Ors.                                        ..... Respondent(s)

                                          Through: Mr. P D Singh, Dy. AG

              Coram:           HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                                   ORDER

27.08.2024

The arguments could not be concluded today, as the

detention record of the case has not been produced by learned Dy.

AG, however, he has produced the record of Home Department only.

As such, he is directed to produce the entire detention record of the

detaining authority on the next date of hearing, positively.

Heard in part.

List for continuation on 03.09.2024, higher up.

Meantime, both the parties are directed to provide brief

synopsis and judgments relied upon by them.

(Wasim Sadiq Nargal) Judge JAMMU 27.08.2024 Manan