SHABIR AHMAD KHAN Vs. STATE OF J&K

JUDGEMENT

(1.) By medium of instant petition filed under Section 498 Cr. P. C, Shabir Ahmad Khan (accused) through his mother, Hamida Bano, has approached this Court for grant of bail.

(2.) In the petition, petitioner, precisely, has pleaded as under:

(3.) Objections have not been filed as the learned AAG sought further time for the same. Learned counsel for the petitioner, however, submitted that the purpose of filing bail application before the High Court would stand frustrated in case its consideration is delayed on account of the status report or the objections to be filed by the other-side.