Jammu & Kashmir High Court
Baseerat Ul Ain vs National Investigation Agency And ... on 16 August, 2023
Author: Mohan Lal
Bench: Mohan Lal
Sr.No.06
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Crl A(D) No.18/2023
c/w
CRM(M) No.8/2023
Baseerat Ul Ain ....Appellant/Petitioner(s)
Through :- Ms. Surinder Kour, Sr. Advocate with
Mr.Michal Dogra, Advocate
V/s
National Investigation Agency and another ....Respondent(s)
Through :- None
HON'BLE MR. JUSTICE ATUL SREEDHARAN, JUDGE
Coram:
HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
ORDER
16.08.2023 On the last date of hearing i.e. 14.08.2023, the NIA was represented through Union of India counsel. He submitted that objections filed in a petition filed under Section 482 Cr.P.C. may be taken as their response to this appeal also, as the petition under Section 482 has also been filed by the same appellant but pending before the learned Single Judge. In view of the fact that the appellant is a lady and has been in judicial custody now for more than one and a half year and looking at the nature of allegations against her, which are of harbouring and helping the terrorist, who happened to be her own husband, as so stated by learned counsel for the appellant, we felt that there was an element of urgency in the case and listed the case today.
Today when the matter is called out, no one appeared from the side of the NIA.
2
Under the circumstances, list this case on 18th August, 2023 on the top of the list. If on that day, no one appears for the NIA on first call, this Court shall be at liberty to hear the case in absence of the respondent-NIA.
(Mohan Lal) (Atul Sreedharan)
Judge Judge
Jammu:
16.08.2023
Vinod, PS