MOHAMMED FAROOQ UR REHAMAN Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the issue in the lis stands covered by the order dtd. 1/4/2022 in Crl.P.No.893/2022, rendered by this Court following the order of this Court, dtd. 11/3/2022, passed in Crl.P.No.6763/2020.

(2.) Learned High Court Government Pleader though disputes, would admit the position of law as is ordered by this Court in the aforesaid petitions.

(3.) The order dtd. 11/3/2022, passed in Crl.P.No.6763/2020, reads as follows: