Jammu & Kashmir High Court
Ajaz Ahmed Naqshbandi Th vs Ut Of J&K on 27 May, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 139
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(Crl) No. 31/2021
Ajaz Ahmed Naqshbandi Th. .....Appellant(s)/Petitioner(s)
Brother/Next Friend Parvez Ahmed
Through: Mr. S. M. Wajahat, Advocate.
q
vs
UT of J&K ..... Respondent(s)
Through: Mr. Amit Gupta, AAG
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
Learned AAG submits that as per his instructions, the petitioner has been released.
In view of the above, the present writ petition has been rendered infructuous. As such, the present writ petition is dismissed as having been rendered infructuous.
(RAJNESH OSWAL) JUDGE Jammu 27.05.2022 Sahil Padha Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.