Jammu & Kashmir High Court
Samar Pal vs Ut Of Jk And Ors on 18 August, 2020
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 333
A.N List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU.
*******
(THROUGH VIDEO CONFERENCING AT SRINAGAR).
BA No. 103/2020
CrlM No. 604/2020
Samar Pal ...Petitioner(s)
Through: Mr. Muzaffer Iqbal Khan, Advocate
Vs
UT of JK and ors. ...Respondent(s)
Through: Mr. Ravinder Gupta, AAG &
Mr. Ayaj Lone Dy AG.
CORAM: Hon'ble Mr. Justice Javed Iqbal Wani, Judge
ORDER
18.08.2020 In terms of order dated 11th August 2020, Mr. Ayjaz Lone Dy AG, was directed to file latest status of the challan stated to be pending before the Court of Principal District Judge, Samba. He has not, submitted said status report, Mr. Lone shall submit the latest status of the challan before this court on 20th August 2020.
At this stage, Mr. Harshwardan Gupta CGSC enters appearance and submits that an application has been filed by the DIG BSF, Samba before the Court of Principal District Judge, Samba for withdrawal of the charge sheet against the accused (being member of the BSF), in order to proceed against the accused under the provisions of BSF Act and the Rules.
Be that as it is, list this matter on Thursday i.e on 20th August 2020.
(Javed Iqbal Wani) Judge.
Srinagar.
18.08.2020 "Nuzhat"