FAROOQ AHMAD WANI Vs. ABDUL KHALIQ

JUDGEMENT

(1.) Heard Mr. Aijaz Ahmad, learned counsel for the petitioner and Ms. Asifa Padroo, learned AAG for the respondents.

(2.) It appears that a criminal complaint, Farooq Ahmad Wani v. Abdul Khaliq and another, File No. 1200M/3Criminal, pertaining to the incident of death dtd. 31/1/2010 of one Wamiq Farooq, was pending consideration before the Second Additional Sessions Judge, Srinagar. On account of the threat perception, the 2nd Additional Sessions Judge, Srinagar, referred the matter to the Principal District and Sessions Judge, Srinagar, with the request that the case may be transferred to some other court.

(3.) The Principal Sessions Judge, Srinagar, vide order dtd. 31/12/2015 has referred the matter to this Court probably as a reference in exercise of powers under Sec. 432 Cr.P.C. (Old) / 395 Cr.P.C. (New). The Principal Sessions Judge, Srinagar, in the reference order has mentioned that the accused orally submitted that the counsel engaged by him has been threatened and he is not having any legal assistance.