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Jammu & Kashmir High Court - Srinagar Bench

Mr Arshad Andrabi vs Mr Asif Maqbool on 1 May, 2019

Author: Ali Mohammad Magrey

Bench: Ali Mohammad Magrey

       Serial No. 150
       Suppl. List
                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR
                                               *******

HCP No. 483/2019 Date of Order: 1st of May, 2019.

Ishfaq Ahmad Ganie vs State of JK & Ors.

Coram:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge. Appearance:

For the Petitioner(s): Mr Arshad Andrabi, Advocate. For the Respondent(s): Mr Asif Maqbool, GA.

In terms of order passed on 30th of April, 2019, this Court while noticing the submissions of the learned counsel for the parties, had asked Mr Asif, learned GA to seek instructions from District Magistrate, Baramulla about the full particulars of the detenue.

Today, Mr Asif, learned GA has produced a photocopy of the wireless message, perusal whereof reveals that full particulars of the detenue being the subject of detention, is Ishfaq Ahmad Malla instead of Ishfaq Ahmad Ganie. It is further submitted that the police authorities have on the strength of the records and investigation, reported about the full particulars of the detenue as Ishfaq Ahmad Malla.

In the above background, the petition is now considered for decision on behalf of Ishfaq Ahmad Malla.

Heard learned counsel for the parties. Judgment is reserved.

Records retained.

(Ali Mohammad Magrey) Judge Srinagar:

1st of May, 2019.

"Hamid"