M.A. QAYOOM Vs. STATE

JUDGEMENT

(1.) Petition under Section 561-A No. 98/2010 and instant bail petition No. 49/2010, on proper permission, have been presented in this (Srinagar) wing of the High Court.

(2.) Petition under Section 561-A No. 98/2010, at the request of learned Counsel for the Petitioner, stand delinked for being considered separately and at the same time at the request of learned Counsel for the Petitioner this bail application was taken up separately for consideration.

(3.) Normally petition for grant of bail is to be filed before the committal court or the trial court but Petitioner has chosen directly to invoke the jurisdiction of this Court under Section 498 Cr. P.C. Detailed objections stand filed. Case diary is also produced for perusal.