AZIZ FATIMA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Mr. Ashish Sharma, Advocate submits that he does not want to press the present petition. As such, the present petition along with the connected CrlM No. 899/2020, CrlM No. 900/2020, CrlM No. 1491/2020, CrlM No. 1740/2020 is dismissed as not pressed.

(2.) Bail App. No. 154/2020

(3.) Initially in the bail application filed by the petitioners the Coordinate Bench vide order dtd. 28/8/2020 directed the Investigating Officer not to arrest the petitioners in the FIR under reference. Response has been filed by the respondents in which it is stated that offences under Ss. 307, 325, 324, 323, 452, 147 have been proved against Zabir Hussain Shah, Farooq Hussain Shah S/o Sadiq Hussain Shah, Ayaz Hussain Shah, Ayaz Hussain Shah sons of Jameel Hussain Shah and the offences under Ss. 336, 324, 323, 147 IPC have been proved against Aziz Fatima W/o Late Sadiq Hussain Shah, Rukhsana Kouser W/o Zabir Husain Shah, Yasmeen Akhter W/o Farooq Hussain Shah, Tasleem Akhter D/o Sadiq Hussain Shah, Azad Hussain Shah S/o Latief Hussain Shah,Yaseen Iqbal S/o Abdul Ghani all residents of Village Nangali.