SUDESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri O.P.Thakur, Senior counsel assisted by Shri R.K.S.Thakur learned counsel for the petitioner and Shri Vishal Sharma, learned Assistant Solicitor General of India for the respondents.

(2.) The petitioner has preferred this writ petition challenging the Judgment and order dated 02.05.2019 passed by the Armed Forces Tribunal Regional Bench Srinagar, at Jammu in T.A. 42/2017 (Previously SWP No. 1144/2011) rejecting the Bail Application of the petitioner.

(3.) Shri Vishal Sharma, at the very outset took a preliminary objection that the petitioner has a statutory remedy of appeal against the aforesaid order and therefore the writ petition is not maintainable and is not liable to be entertained.