MOHD. SALEEM KUMHAR Vs. STATE OF J&K

JUDGEMENT

(1.) The accused who is in custody from 14.04.2019 in FIR No. 24/2019 registered with Police Station, Lakhanpur seeks bail on the grounds mentioned in the application.

(2.) The objections to the application have also been filed and indeed the application is opposed on the ground that the accused is involved in a heinous offence.

(3.) It is mentioned herein that the bail application moved by the accused before the learned Principal Sessions Judge, Kathua stands dismissed vide order dated 28.08.2019.