REYAZ AHMAD SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) The moment matter was taken up, Mr B.A. Dar, learned AAG, stated at bar that on the same subject-matter, petition under Sec. 561-A, being No.215/2016, titled Abdul Subhan Lone Vs. Director General of Police and others) has been filed by father of prosecutrix. Accordingly, registry was directed to list the said petition as well, so that both petitions are taken together.

(2.) The petitions are taken sequentially.

(3.) Petitioners in instant petition seek quashment of order dated 31.12.2016 passed by learned Principal District and Sessions Judge, Kupwara, setting-aside Judicial Magistrate 1st Class (Munsiff) Sogam's order dated 06.12.2016, whereby bail was granted in favour of present petitioners, on the grounds set out in petition on hand.