Shah Latief(Senior Citizen) vs State Of Jammu And Kashmir
2025 Latest Caselaw 2 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shah Latief(Senior Citizen) vs State Of Jammu And Kashmir on 1 May, 2025

                                                       S.No. 48
                                                       Regular List
  IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                       CRA 8/2019[CrlA(S) 5/2019]

SHAH LATIEF(SENIOR CITIZEN)                   ...Petitioner(s)/Appellant(s)

Through: Mr. M.Y. Bhat, Sr. Advocate with
         Mr. Sajad Ahmad, Advocate.

                                  Vs.

STATE    OF   JAMMU   AND          KASHMIR                ...Respondent(s)
(VIGILANCE ORGANIZATION)
Through: Ms. Nadia Abdullah, Assisting Counsel vice
         Mr. Mohsin Qadri Sr. AAG.

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

01-05-2025

1. List on 29.05.2025.

2. In the meantime, Registry is directed to summon the record of

the trial court in case titled "State through P/S VOK versus

Shah Latief (the then Deputy Commissioner Kupwara)" with

particular reference to the logbook, reference of which has been

made in the judgment impugned as well as appeal preferred by

the appellant.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

01-05-2025 Mubashir