Jammu & Kashmir High Court - Srinagar Bench
Azhar Javaid Rather vs Union Territory Of J & K on 1 November, 2022
S. No. 40
Supplementary List
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
Bail App 138/2022
Azhar Javaid Rather ...Appellant(s)
Through: Mr J.H. Reshi, Advocate.
Vs.
Union Territory of J & K ...Respondent(s)
Through:
CORAM: HON'BLE MR. JUSTICE M.A. CHOWDHARY, JUDGE
ORDER
01.11.2022 Having been unsuccessful in his endeavour to seek bail from the Court of learned 2nd Additional Sessions Judge Srinagar, which has been rejected vide Order dated 10.10.2022, petitioner has moved this application for grant of bail.
Heard.
Issue notice to the respondents returnable within three weeks.
Requisites for service within one weeks. List on 23.11.2022.
(M.A. CHOWDHARY) JUDGE SRINAGAR 01.11.2022 Hilal Ahmad