Jammu & Kashmir High Court - Srinagar Bench
Manzoor Ahmad Rather vs Ut Through Sho Ps Sopore Baramulla on 9 March, 2023
S. No. 67
Before Notice matter
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CRM(M) No. 85/2023
Manzoor Ahmad Rather
.....Petitioner(s)
Through: Mr. Azim Pandith, Adv.
V/s
UT through SHO PS Sopore Baramulla ..... Respondent(s)
Through:
CORAM:
Hon'ble Mr. Justice Rajesh Sekhri, Judge.
ORDER
09.03.2023 The only grievance of the petitioner is that he filed an application on 04.11.2022, for bail in FIR No. 208/2022 for offences under Sections 363, 376 of the Indian Penal Code, 3/4 of the POCSO Act and 9/10 of Prohibition of Child Marriage Act, 2006 but same has not been disposed of by the court of Principal Sessions Judge, Baramulla till date.
The petition is disposed of with a direction to learned trial court to dispose of the bail application moved by the petitioner within a period of six weeks from the date a copy of this order is made available to the said court.
Disposed of.
(Rajesh Sekhri) Judge SRINAGAR 09.02.2023 "Aasif"