Jammu & Kashmir High Court - Srinagar Bench
Rafiq Masoodi vs Central Bureau Of Investigation And Ors on 29 November, 2021
Author: Chief Justice
Bench: Chief Justice
Sr. No.55
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CJ Court
LPA No.160/2021
Rafiq Masoodi ...Petitioner(s)/Appellants.
Through: Mr. R. A. Jan, Sr. Advocate, with
Mr. Aswad Attar, Advocate.
Vs.
Central Bureau of Investigation and Ors. ....Respondent(s)
Through: Mr. T. M. Shamsi, ASGI.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MOHD.AKRAM CHOWDHARY, JUDGE
ORDER
29.11.2021 In this appeal a judgment and order rendered by the learned Single Judge dismissing the petition filed under Section 482 Cr. P.C. is under challenge.
Mr. Shamsi has pointed out that against the judgment and order dismissing a petition under Section 482 Cr. P.C., Special Appeal is not maintainable as has been held by a recent decision of Division Bench of this Court dated 16.08.2021 in LPA No.80/2020 Shamshada Akhter & anr. v. Parvaiz Shah & anr.
Mr. Jan, learned senior counsel appearing for the appellant states that an identical matter has already been entertained and is fixed for 9 th December, 2021.
In view of the above, let this appeal be also listed on 9th December, 2021 before the appropriate Bench along with the record of LPA No.112/2021: Hamid Ahmad Wani V. UT through Vigilance Organization.
(MOHD.AKRAM CHOWDHARY) (PANKAJ MITHAL)
JUDGE CHIEF JUSTICE
Srinagar
29.11.2021
Abdul Qayoom, PS
ABDUL QAYOOM LONE
2021.11.30 17:05
I attest to the accuracy and
integrity of this document