KHAJA SHAHID FAROOQ Vs. STATE OF J&K

JUDGEMENT

(1.) Investigation of the case registered as FIR No. 123/2009 P/S Pantha Chowk culminated in presenting the charge sheet (challan) for commission of offence punishable under Section 8/20 NDPS Act as against five accused, namely, Mst. Haseena, Tafazul Khaleel, Javaid Ahmad, Shabir Ahmad Wani and Shahid Farooq.

(2.) The charge against all the five accused has been framed by the trial court vide its order dated 03.05.2011 for commission of offences punishable under Section 8(c)/20(b)(II)(c) NDPS Act and Section 120-B RPC. During trial, so far, statement of listed witness No. 1 and 3 has been recorded whereas statement of witness No. 7 has been partly recorded.

(3.) Petition for grant of bail has been filed by Shahid Farooq and Shabir Ahmad Wani (petitioners) but same has been rejected by the trial court vide order dated 05.11.2011, hence the instant petition for grant of bail.