Jammu & Kashmir High Court - Srinagar Bench
Sandeep Vijh vs State Through Drug Inspector Baramulla on 30 December, 2021
Author: Sanjay Dhar
Bench: Sanjay Dhar
S. No. 70
Before Notice Matters
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CRM(M) No. 459/2021
CrlM No. 1482/2021
Sandeep Vijh .....Petitioner(s)
Through: Mr. Salih Pirzada, Adv.
V/s
State Through Drug Inspector Baramulla ..... Respondent(s)
Through:
CORAM:
Hon‟ble Mr. Justice Sanjay Dhar, Judge.
ORDER
30.12.2021 Petitioner has challenged order dated 20.11.2012 passed by the court of Additional Sessions Judge, Baramulla whereby the process has been issued against the petitioner.
It is contended by learned counsel for the petitioner that the order impugned is cryptic in nature inasmuch as the learned Additional Sessions Judge has not recorded any satisfaction nor has he recorded as to what offences have been made out against the petitioner.
There appears to be some merit in the submissions made by learned counsel for the petitioner.
Issue notice to the respondent. Notice be sent to the respondent through process serving agency of the District Court, Baramulla.
In the meantime, proceedings in the complaint titled State through Drug Inspector Baramulla Vs. Managing Director and ors. in file No. 04/D shall remain stayed.
List on 18.03.2022.
(Sanjay Dhar) Judge SRINAGAR 30.12.2021 "Aasif