Union Territory Th. Police Station ... vs Mohammad Amin Bhat
2025 Latest Caselaw 1173 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Th. Police Station ... vs Mohammad Amin Bhat on 26 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                Sr. No. 19
                                                                                Regular Cause List

           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR
                                          CrlM No. 725/2022 in
                                          CrlA(AS) No. 27/2022

         Union Territory Th. Police Station Kulgam                    ...Petitioner(s)/Appellant(s)

         Through:          Ms. Maha Majeed, AC vice Mr. Ilyas Nazir Laway, GA

                                                    Vs.
         Mohammad Amin Bhat                                                         ...Respondent(s)

         Through:          None

         CORAM:
              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
              HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                              ORDER

26.05.2025

Heard learned counsel for the applicant and perused the impugned judgment.

Case is made out for grant of leave to appeal.

Application allowed. Leave to file appeal is granted.

CrlM No. 725/2022 is disposed of.

Admit.

Notice to the respondent returnable within four weeks. Requisite steps for service upon respondent be taken within one week.

List on 6th August 2025.

In the meanwhile, send of the trial court record.

                                  (SANJAY PARIHAR)                (SANJEEV KUMAR)
                                            JUDGE                          JUDGE
          SRINAGAR:
          26.05.2025
          Altaf




Mohd Altaf Nima

I attest to the accuracy and authenticity of this document 27.05.2025