Jammu & Kashmir High Court
Moti Lal Pandita vs State Of J&K And Another on 3 March, 2020
Author: Sanjay Kumar Gupta
Bench: Sanjay Kumar Gupta
Sr. No. 10
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
[
BA No. 156/2017
in
CRMC No. 500/2017
IA No. 1/2017
Moti Lal Pandita .....Petitioner(s)
Through :- Mr. Sumir Pandita, Advocate
V/s
State of J&K and another .....Respondent(s)
Through :- Mr. F. A. Natnoo, AAG
Mr. F. S. Butt, Advocate
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR GUPTA, JUDGE
ORDER
BA No. 156/2017
Bail App. No. 156/2017 tagged with CRMC No. 500/2017 has become infructuous because Court in CRMC No. 500/2017, has stayed the impugned FIR No. 72/2017 of Police Station, Gandoh, vide order dated 30.08.2017. Therefore, this bail application is dismissed as rendered infructuous. However, the applicant is at liberty to file fresh, if needed. CRMC No. 500/2017
It has been stated by the counsels for the parties that both of them have filed applications to place on record certain documents. Registry has not tagged the same along with this petition. Therefore, registry is directed to tag the same along with this petition.
List again on 18.03.2020.
Meanwhile, interim direction, if any, shall continue.
(Sanjay Kumar Gupta) Judge JAMMU 03.03.2020 SHAMMI KUMAR Shammi 2020.03.04 10:45 I attest to the accuracy and integrity of this document