Jammu & Kashmir High Court
Naresh Kumar And Anr. vs State Of J&K; on 21 November, 2018
Bench: Chief Justice, Rajesh Bindal
S. No. 34
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
IA No. 01/2017, CRA No. 75/2012
c/w
CONF No. 24/2012
Date of order:-20.11.2018
Naresh Kumar and Anr. Vs. State of J&K.
Coram:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
Appearing counsel:
For Appellant/Petitioner(s) : Mr. R.K. Kotwal, Advocate.
For Respondent (s) : Mr. P.N. Raina, Sr. Advocate with
Mr. J.A. Hamal, Advocate for complainant.
Mr. F.A. Natnoo, AAG.
Report has been received from the Deputy Inspector General of Police (Prisons), Jammu in terms of order dated 12th November, 2018 of this Court.
In view of the submission made by the applicant, who is the mother of the appellant No. 1 regarding his mental condition, medical examination of the appellant No. 1 be conducted and report be sent to this Court before the next date of hearing. If appellant No. 1 needs psychiatric assessment, he shall be taken to the competent psychiatric facilities and his psychiatric evaluation be undertaken and placed on record at the earliest.
List on 18th December, 2018.
Copies of this order be furnished to the learned counsel for the parties under the seal and signatures of the Bench Secretary of this Court.
(RAJESH BINDAL) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
20.11.2018
Rakesh