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State (Cbi) vs Mohd. Salim Zargar @ Fayaz on 5 July, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

     ITEM NO.4                                COURT NO.9                      SECTION II

                                     S U P R E M E C O U R T O F         I N D I A
                                             RECORD OF PROCEEDINGS

                          CRLMP. 5828/2016 in Criminal Appeal        No(s).     1681/2009

     STATE (CBI)                                                                Appellant(s)
                                                        VERSUS
     MOHD.SALIM ZARGAR & ORS.                                                   Respondent(s)

     (For transfer the case record to trial court and office report)

     Date: 05/07/2016 This application was called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
                               HON'BLE MR. JUSTICE AMITAVA ROY

     For Appellant(s)
                                           Mr.   Maninder Singh, ASG
                                           Mr.   Rajiv Nanda, Adv.
                                           Mr.   Prabhas Bajaj, Adv.
                                           Mr.   Akshay Amritanshu, Adv.
                                           Mr.   Rohan Jatley, Adv.
                                           Mr.   Mukesh Kumar Maroria,Adv.
     For Respondent(s)
                                           Mr. Rajesh Kr. Singh, Adv.
                                           Ms. Shumaila Altaf, Adv.
                                           Ms. Kamini Jaiswal,Adv.

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

Heard Mr. Maninder Singh, learned Additional Solicitor General of India appearing for the applicant/appellant – State (Central Bureau of Investigation).

For the reasons stated in the Criminal Miscellaneous Petition No.5828 of 2016, we direct the Registry to immediately send back the original records to Trial Court for commencing the trial against the accused persons viz. Rafiq Wani and Hilal Ahmed Sheikh in the Court of 3rd Additional Sessions Judge, Jammu (Designated Court T.A.D.A., Jammu).

The Criminal Miscellaneous Petition is allowed in the afore-stated terms.

                         (VISHAL ANAND)                            (SNEH LATA SHARMA)
                          COURT MASTER                                COURT MASTER