Majid Ali Sheikh And Others vs Union Territory Of Jammu & Kashmir
2024 Latest Caselaw 524 j&K

Jammu & Kashmir High Court

Majid Ali Sheikh And Others vs Union Territory Of Jammu & Kashmir on 19 March, 2024

Bench: Tashi Rabstan, Puneet Gupta

                                                                Sr. No. 01

             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                                 Crl A(D) No.15/2023
                                                 CrlM No.785/2023
                                                 c/w
                                                 Crl Ref(L) No.5/2023

Majid Ali Sheikh and others                         ....Petitioner(s)/Appellant(s)
                   Through :- Mr. Sunil Sethi, Sr. Advocate with
                              Mr. Nitin Parihar, Advocate.
         V/s
Union Territory of Jammu & Kashmir                         ....Respondent(s)
and another
                  Through :- Ms. Aparna Gupta, Assisting Counsel vice
                             Ms. Monika Kohli, Sr. AAG.

CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
             HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                 ORDER

19.03.2024 List the application bearing CrlM No.785/2023 filed by the

applicants/appellants for suspension of sentence, stay of operation of

impugned judgment and for admitting the applicants to bail, along with main

appeal on 28.03.2024 with the same status in terms of order dated 05.03.2024

passed by this Court.

                          (Puneet Gupta)        )         (Tashi Rabstan)
                              Judge                           Judge
Jammu:
19.03.2024
Surinder