SAJAD AHMAD KHAN Vs. STATE

JUDGEMENT

(1.) Exercise of powers under and in terms of provisions of Sec. 561-A of the Code of Criminal Procedure is sought for by petitioner in this petition to set-aside and quash the Order dtd. 11/4/2018, passed by Additional Sessions Judge, Handwara (for brevity "Trial Court").

(2.) Heard and considered.

(3.) Taking into account the case set up and submissions made by learned counsel for petitioner, it would be appropriate to reproduce certain grounds of challenge of instant petition in verbatim hereinafter: