Jammu & Kashmir High Court
State Of J&K vs Shakeel Ahmed And Others on 29 March, 2021
Bench: Tashi Rabstan, Sanjay Dhar
509
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRAA No. 53/2011
State of J&K .....Appellant(s)/Applicant(s)
Through :- Mr. Vishal Bharti, Dy. AG.
V/s
Shakeel Ahmed and others .....Respondent(s)
Through :- None.
CORAM : HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
29.03.2021 Issue bailable warrants to respondent No.2-Mushtaq Ahmed alias Bittu and respondent No.4-Gul Mohammad, for securing their presence before the Court on the next date of hearing, to be executed through Senior Superintendent of Police concerned.
List on 05.08.2021.
(Sanjay Dhar) (Tashi Rabstan)
Judge Judge
JAMMU
29.03.2021
Surinder
SURINDER KUMAR
2021.03.31 12:59
I attest to the accuracy and
integrity of this document