Jammu & Kashmir High Court - Srinagar Bench
Ghulam Hassan Beigh vs Mohammad Maqbool Magrey & Ors on 28 December, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 114
SUPPLEMENTARY 1 CAUSELIST
(ADMISSION)
Through Virtual Mode)
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
TrP (Crl) No. 18/2020
CrlM Nos. 1039/2020 and 854/2020
Ghulam Hassan Beigh.
.....Petitioner(s)
Through: Mr Sameer Hassan Dar, Advocate.
vs
Mohammad Maqbool Magrey & Ors.
.....Respondent(s)
Through: Mr Altaf Haqani, Senior Advocate with
Mr Shakir Haqani, Advocate
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
28.12.2020 On the set of facts and the grounds urged in the application coupled with the agreement of the learned appearing counsel for the parties, same is allowed and the trial of the case bearing FIR No. 26/20 of Police Station Dangiwacha for offences under section 147, 451, 354, 323, 34, 149 and 302 IPC, is transferred to the Court of Principal Sessions Judge, Baramulla.
In view of above, learned Additional Sessions Judge, Sopore, is directed to transfer the records of the aforementioned case to the Court of Principal Sessions Judge, Baramulla today itself. The parties shall appear before Court of Principal Sessions Judge, Baramulla, on Wednesday i.e. 30th of December, 2020.
Copy of this order be send to the Court of Additional Sessions Judge, Sopore, as also to the Court of Court of Principal Sessions Judge, Baramulla under the seal and signature of Bench Secretary of this Court.
Disposed of as above alongwith connected CrlM(s).
(Ali Mohammad Magrey) Judge SRINAGAR:
28.12.2020 "Hamid"ABDUL HAMID BHAT 2020.12.28 13:21 I attest to the accuracy and integrity of this document