MOHAMMAD SHAFI RATHER Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant Letters Patent Appeal is directed against the judgment dated 22.07.2020, passed by the learned Single Judge in WP(C) No.1045/2020 titled Mohammad Shafi Rather v. Union of India and another.

(2.) Before coming to the instant Letters Patent Appeal, let us give the brief background of the facts leading to the filing of this appeal.

(3.) On 08.06.2020, Police Station, Crime Branch, Kashmir, registered FIR bearing No.07/2020 for offences under Section 420, 409, 120-B IPC read with Section 13 of Prevention of Corruption Act, 1988.