Jammu & Kashmir High Court
Shabir Ahmed Sirwal vs Ut Of J&K And Ors on 11 November, 2022
Author: Mohan Lal
Bench: Mohan Lal
S. No. 29
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU 1.
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CRM(M) No. 541/2021in
CRMC No. 511/2015
Shabir Ahmed Sirwal ....Petitioner (s)
Through :- Mr. Aseem Sawhney, Advocate.
V/s
UT of J&K and ors. ....Respondent(s)
7.
Through :- Mr. Eishaan Dadhichi, GA.
Coram: HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
ORDER
11.11.2022 The petition under Section 482 of the Code of Criminal Procedure has been commenced by the petitioner for quashing of the order whereby the general warrants of arrest has been issued against him in case Fir No. 145/2013 for the commission of offences u/s 302, 436, 336, RPC.
Today, learned counsel for the petitioner has placed on record in the open court a certified copy of the judgment of learned Principal Sessions Judge, Kishtwar in case titled State vs Shabir Ahmed, decided on 25.05.2022, which is taken on record, whereby the counsel has projected the argument that the petitioner has been acquitted in the aforesaid FIR, therefore, the instant petition for quashing of order of general warrants of arrest has become infructuous.
Learned counsel for the respondents seeks some time to verify from the concerned court regarding the said judgment.
Heard in part.
List on 25.11.2022.
(Mohan Lal) Judge Jammu 11.11.2022 Vijay