Jammu & Kashmir High Court - Srinagar Bench
State Through Police Station Kunzar vs Zahoor Ahmad Reshi And Ors on 4 September, 2020
Author: Sanjay Dhar
Bench: Sanjay Dhar
Serial No. 218
After Notice
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CRMC No. 395/2018
State through Police Station Kunzar Petitioner(s)
Through:- Mr. Asif Maqbool, Dy. AG.
Vs.
Zahoor Ahmad Reshi and Ors. Respondent(s)
Through:- None.
CORAM:-
Hon'ble Mr. Justice Sanjay Dhar, Judge.
(O R D E R) 04-09-2020 Through the medium of the instant petition, petitioner had challenged the order dated 28.09.2018 passed by the learned Principal Sessions Judge, Baramullah on an application for remand of the accused in case FIR No. 69/2018 of Police Station, Kunzar for the offences under Section 13 ULA(P) Act, 120 B RPC and 7/25 of the Arms Act. In terms of the impugned order, a direction was issued to the petitioner to produce the challan in the court within three days.
The Status report with regard to the investigation of the subject FIR stands filed on 09.04.2019. Perusal of the said report shows that the challan pertaining to the subject FIR stands filed before the competent court on 02.04.2019. The petition is therefore rendered infructuous and the same is dismissed as such.
(Sanjay Dhar) Judge SRINAGAR 04.09.2020 "Aasif AASIF GUL 2020.09.07 22:46 I attest to the accuracy and integrity of this document