Sameer Ahmad Bhat vs Ut Of J&K And Ors
2024 Latest Caselaw 1566 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Sameer Ahmad Bhat vs Ut Of J&K And Ors on 14 October, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                IN THE HIGH COURT OF JAMMU & KASHMIR AND
                                               AT SRINAGAR

                                                                  Reserved on: 04 .09.2024
                                                                 Pronounced on:14. .10.2024

                                                                 WP(Crl) No. 703/2022

                            Sameer Ahmad Bhat                  ...Petitioner(s)
                                         Through: -Mr. Wajid Haseeb Advocate.

                                  Vs.

                            UT OF J&K AND ORS.                                  ...Respondent(s)

                                         Through: -Mr. Satinder Singh Kala AAG


                            CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE.


                                                       ORDER

The instant matter was reserved for orders on 04.09.2024.

However, the judgment could not be delivered on account of change of

Roster from Srinagar wing to Jammu wing. In the intervening period, the

writ petition has been rendered infructuous as the impugned order of

detention has outlived its life.

The writ petition is, accordingly, disposed of as having been

rendered infructuous with a direction to the respondents to set free the

petitioner from preventive detention forthwith, provided he is not

required in any other case.

(Sanjay Dhar) Judge Jammu 14.10.2024 "sanjeev"