Showket Ali vs Respondent(S)
2024 Latest Caselaw 2012 j&K

Jammu & Kashmir High Court

Showket Ali vs Respondent(S) on 4 October, 2024

                                                               Sr. No.1
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
Crl A(S) No. 11/2024
CrlM No. 1517/2024
CrlM No. 1518/2024

Showket Ali                                     ..... Appellant(s)/Petitioner(s)

                       Through: Mr. Ashish Sharma, Advocate
                Vs

                                                ..... Respondent(s)
UT of J&K
                       Through: Mr. Eishaan Dadhichi, GA

Coram:    HON'BLE MR. JUSTICE MOHD. YOUSUF WANI, JUDGE

                                  ORDER

04.10.2024

Crl A(S) No. 11/2024

1. Heard.

2. Admit.

3. Issue post-admission notice. Mr. Eishaan Dadhichi, learned GA accepts

notice on behalf of the respondent.

4. Call for the record.

1. On the grounds mentioned in the application supported with an affidavit,

coupled with the submissions made at the Bar by the learned counsel for

the applicant/appellant, the same is allowed and the main appeal is

entertained at this stage in dispensation of the certified copy of the

impugned judgment, however, with a direction to learned counsel for the

appellant to place on record the same positively by the next date of

hearing.

2. Disposed of.

1. Mr. Eishaan Dadhichi, learned GA seeks and is granted one week time for

filing objections to the instant application.

2. List along with the main matter on 15.10.2024.

                                           (A        (Mohd. Yousuf Wani)
                                                            Judge

Jammu
04.10.2024
Meenakshi