MOHD. SHAFI MASI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioners have straightway approached this Court under Sec. 438 of the Code of Criminal Procedure, 1989 (for short 'the Code'), for bail, in anticipation of arrest, in FIR No. 06/2024 of Police Station Keller, Shopian.

(2.) Heard learned Counsel for the Petitioners and perused the record.

(3.) Mr Junaid Rashid, learned Counsel for the Petitioners, has submitted that since both the High Court and Court of Sessions are vested with concurrent jurisdiction to entertain a plea for anticipatory bail, the option lies with the accused to avail either of the two remedies provided under Sec. 438 of the Code.