Jammu & Kashmir High Court - Srinagar Bench
Union Territory Of J&K Th vs Afaq Ahmad Malik And Anr on 20 June, 2024
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Serial No. 20
Supplementary list
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CRM(M) No. 337/2024
CrlM No. 814/2024
Union Territory of J&K th., SHO P/S, Pulwama
..... Appellant/petitioner(s)
Through: -
Mr. Zahid Qais Noor, GA
V/s
Afaq Ahmad Malik and Anr.
..... Respondent(s)
Through: -
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 20.06.2024 Petitioner has invoked the jurisdiction of this Court under Section 482 of Code of Criminal Procedure, challenging the Bail order dated 19.12.2023 passed in favour of respondent No. 2, by the Court of Additional Sessions Judge, Pulwama, in case titled Afaq Ahmad Malik Vs. UT of J&K through SHO Police Station, Pulwama in FIR No. 28/2023 of Police Station, Pulwama, for offences under Section 8/21-29 NDPS Act, 3/181, 39/192, 146/196 and 190 M. V. Act.
Notice returnable within four weeks.
Notice in CrlM as well returnable within the same period.
List on 12.08.2024.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 20.06.2024 "Mohammad Yasin Dar"
Mohammad Yaseen Dar I attest to the accuracy and authenticity of this document