Jammu & Kashmir High Court - Srinagar Bench
Majid Yaqoob Dar & Anr vs State Of Jk Through Chief Secy. & Ors on 21 August, 2017
Author: M. K. Hanjura
Bench: M. K. Hanjura
Serial No.13
Regular List
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
MP No. 01/2017 in
PIL No.08/2014
Date of order: 21.08.2017
Majid Yaqoob Dar & anr. v. State of JK through Chief Secy. & Ors.
Coram:
Hon'ble Mr Justice Badar Durrez Ahmed, Chief Justice
Hon'ble Mr M. K. Hanjura, Judge.
Appearance:
For the Petitioner(s) : Mr Sunil Sethi, Sr. Advocate, with
Mr Parimoksh Seth, Advocates.
Mr Mian Tufail, Advocate.
For the Respondent(s) : Mr B. A. Dar, Sr AAG.
Mr T. M. Shamsi, ASGI.
Mr R. A. Jan, Sr Advocate, with Ms Amani Syed, Advocate.
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Mr. Shamsi, appearing on behalf of the CBI, submits that the investigation has reached dead end because the computers on which the data was being collected have been taken away by the State police under directions of the SP Headquarters. It is unfortunate that this allegation, which is in respect of an event which allegedly took place about one year back, has not been brought to the notice of the court till today. If anything, this shows the lackadaisical approach of CBI in carrying out the investigation. The Investigating Officer is present and we are placing it on record that he cannot adopt the attitude which has been adopted so MP No.01/2017 in PIL No.08/2014 Page 1 of 2 far. In so far as the State is concerned, Mr. B. A. Dar, learned AAG, is present, he shall verify and file a status report with regard to the allegations levelled against the SP Headquarters for removing the computers and the data stored in the hard disks of these computers.
We are re-notifying this case on 05.09.2017.
Copies of this order be given Dasti to Mr. Dar and Mr. Shamsi, under the seal and signature of the Bench Secretary.
(M. K. Hanjura) (Badar Durrez Ahmed)
Judge Chief Justice
Srinagar
21.08.2017
Abdul Qayoom, PS
MP No.01/2017 in PIL No.08/2014 Page 2 of 2