Jammu & Kashmir High Court - Srinagar Bench
Shahid Shafi Sheikh vs State Of J&K And Others on 25 August, 2020
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 624
Final hearing
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
HCP No. 18/2019
[WP(Crl) No. 18/2019]
Shahid Shafi Sheikh .... Petitioner/Appellant(s)
Through:- Mr. Wajid Haseeb, Advocate
V/s
State of J&K and others .....Respondent(s)
Through:- Mr. B. A. Dar, Sr. AAG
Coram : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
Learned counsel for the petitioner submits that the detenu has been released from the custody, therefore, nothing survives for consideration in this petition. His statement is taken on record.
In view of the aforesaid submission, this petition has become infructuous and is accordingly dismissed.
(Sindhu Sharma) Judge SRINAGAR 25.08.2020 SUNIL-II Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No SUNIL KUMAR 2020.08.25 16:59 I attest to the accuracy and integrity of this document