Jammu & Kashmir High Court - Srinagar Bench
Nisar Ahmad Sheikh vs Union Territory Of J And K And Others on 24 August, 2020
Author: Tashi Rabstan
Bench: Tashi Rabstan
HIGH COURT OF JAMMU AND KASHMIR Sr. No.101
AT SRINAGAR
CrlM(457/2020) in
WP(Crl)118/2020
(Through Video Conferencing)
Nisar Ahmad Sheikh
...Petitioner(s)
Through:- Mr. Sheikh Manzoor, Advocate.
(Through video call)
V/s
Union Territory of J and K and others
...Respondent(s)
Through:- None.
Coram :- HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
(Through Video Conferencing from Jammu)
ORDER
24.08.2020 CrlM(457/2020) For the reasons detailed in the application, it is allowed. The requirement of affixing court fees, affidavit etc is dispensed with at this stage.
Application disposed of. Main petition is taken on board. WP(Crl) 118/2020.
Issue notice to the respondents returnable within two weeks. Dasti service is also permitted.
List again on 11.09.2020.
(Tashi Rabstan) Judge Jammu MADAN LAL VERMA 24.08.2020 2020.08.26 17:14 I attest to the accuracy and Madan-PS integrity of this document