Naresh Kapahi vs Central Bureau Of Investigation And ...
2025 Latest Caselaw 95 J&K

Jammu & Kashmir High Court

Naresh Kapahi vs Central Bureau Of Investigation And ... on 8 May, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                   Serial No. 08


                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
                               CRM(M) No. 712/2021
                               CrlM No. 2073/2021

              Naresh Kapahi                             .....Appellant(s)/Petitioner(s)

                                    Through: Ms. Surekha Kaw, Advocate.

                                  Vs

              Central Bureau of Investigation and others
                                                                   .....Respondent(s)

                                    Through: Mrs. Monika Kohli, Standing Counsel.

              Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                                 ORDER

(08.05.2025)

Heard Ms. Surekha Kaw, learned counsel for the petitioner in resumption of arguments.

This Court, in terms of an order dated 30.11.2023, came forward with a query for Mrs. Monika Kohli, learned standing counsel for the CBI to answer and, therefore, assistance from her end is still awaited.

Learned counsel for the petitioner has referred to the judgment dated 09.11.2022 of the High Court of Odisha in the case titled "Kulamani Parida Vs. State of Odisha" in support of her submissions.

List in continuation on 05.06.2025.

(RAHUL BHARTI) JUDGE JAMMU 08.05.2025 Shivalee