Jammu & Kashmir High Court
Bashir Ahmed And Another vs Superintendent District Jail Udhampur ... on 10 May, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr. No.78
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Bail App No. 64/2022
Bashir Ahmed and another ...Appellant/Petitioner(s)
Through :- Mr. Ashish Singh Kotwal, Advocate.
V/s
Superintendent District Jail Udhampur and another ...Respondent(s)
Through :- Ms. Pallavi Sharma, assisting counsel vice
Mr. Ravinder Gupta, AAG.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
After arguing for a while, learned counsel for the petitioner seeks time to place on record statements of the witnesses recorded by the trial Court in the case, wherein the said witnesses according to the learned counsel for the petitioners have not supported the prosecution case, but instead support the claim the petitioners for grant of bail.
Adjourned at request.
List on 27.05.2022.
(JAVED IQBAL WANI) JUDGE Jammu 10.05.2022 Renu RENU BALA 2022.05.12 13:56 I attest to the accuracy and integrity of this document