Jammu & Kashmir High Court
Naseer Ahmed Mir vs Union Territory Of J And K And Another on 15 February, 2022
Author: Mohan Lal
Bench: Mohan Lal
Sr.No. 14
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Bail App No. 398/2021
Naseer Ahmed Mir ....Petitioner/Appellant(s)
Through :- Mr. Mohd. Arif, Advocate
V/s
Union Territory of J and K and another ....Respondent(s)
Through :- Mr. Amit Gupta, AAG
Coram: HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
ORDER
15.02.2022 Mr. Mohd. Arif, learned counsel for the petitioner seeks permission to withdraw the present bail application. His statement is taken on record.
In view of the statement made by learned counsel for the petitioner, the present bail application is dismissed as withdrawn.
(Mohan Lal) Judge Jammu:
15.02.2022 Manan