Jammu & Kashmir High Court
Parshotam Lal And Another vs Union Territory Of J&K on 25 August, 2020
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 103
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conference)
Bail App No. 47/2020
CrlM No. 376/2020
Parshotam Lal and another .....Applicant(s)
Through :- Mr. Pranav Kohli, Advocate
(on video call from residence)
v/s
Union Territory of J&K .....Respondent(s)
Through :- Mr. Aseem Sawheny, AAG
(on video conference)
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
(through Video Conference from High Court, Jammu)
ORDER
25.08.2020 Learned counsel for the petitioners submits that another bail application bearing Bail App No. 46/2020 arising out of the same FIR is pending disposal before this Court and besides that CRM (M) No. 149/2020 is also listed today before this Court at serial No. 104, in which objections have not been filed.
Mr. Aseem Sawhney, AAG seeks some time to file objections. Last opportunity is granted for filing objections. In case the objections are not filed, Incharge SIT shall remain present before this Court on the next date of hearing.
List the instant bail application along with Bail App No. 46/2020 and CRM (M) No. 149/2020 on 11.09.2020.
(RAJNESH OSWAL) JUDGE Jammu:
25.08.2020 NEHA KUMARINeha 2020.08.25 15:41 I attest to the accuracy and integrity of this document