Jammu & Kashmir High Court - Srinagar Bench
State Through Superintendent Of Police vs Shakir Ahmad Wani & Anr on 24 March, 2022
Bench: Ali Mohammad Magrey, Mohan Lal
Serial No. 10
Regular Causelist
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CRA No. 6/2019 [CrlA (D) No. 2/2019]
CrlM No. 394/2019 [1/2019]
State through Superintendent of Police, Kupwara.
.....Petitioner/Appellant(s)
Through: -
Mr Sajaad Ashraf, GA.
V/s
Shakir Ahmad Wani & Anr.
..... Respondent(s)
Through: -
Mr. Sheikh Manzoor, Advocate.
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
Hon'ble Mr Justice Mohan Lal, Judge.
ORDER
24.03.2022 After hearing the learned counsel for the parties, we feel satisfied that this appeal can be disposed of by granting liberty to the appellants to approach the court of competent jurisdiction for seeking revocation/ cancellation of bail order.
In the above background, this appeal is disposed of with liberty to the appellants to approach the court of competent jurisdiction for seeking revocation/cancellation of the bail order.
(Mohan Lal) (Ali Mohammad Magrey)
Judge Judge
SRINAGAR:
24.03.2022
"Hamid"
ABDUL HAMID BHAT
2022.03.24 16:11
I attest to the accuracy and
integrity of this document