STATE OF J&K Vs. HILAL AHMAD PARRAY

JUDGEMENT

(1.) The petitioner-State has challenged order dtd. 8/8/2018 passed by Chief Judicial Magistrate, Bandipora, whereby the learned Magistrate has admitted the respondent to bail in FIR No.59/2017 for offences under Sec. 13, 18 and 19 of ULA(P) Act registered with Police Station, Hajin.

(2.) The petition has been resisted by the respondent/accused. It has been contended by the respondent/accused that at the relevant time no Special Courts were designated in terms of the provisions of NIA Act and that offences under ULA(P) Act were triable by ordinary Sessions Courts and, as such, the Chief Judicial Magistrate was having jurisdiction to entertain and decide the bail application even in cases relating to offences under ULA(P) Act.

(3.) I have heard learned counsel for the parties and perused the material on record.