SAMEERA BASHIR Vs. STATE AND OTHERS

JUDGEMENT

(1.) Though the appellant has been appearing before us on all dates, the respondent no.4, Manzoor Ahmad Bhat, is not present.

(2.) It is submitted by learned counsel for respondent no.4, that the respondent no.4 has not been able to appear before the Court today on account of movement restrictions as an encounter is going on in Hajin.

(3.) The appellant has disputed the above position. She submits that respondent no.4 is residing at village Hakabara and there is no prohibition prohibiting the respondent to appear before the Court. It is further submitted by her that her uncle, Mohammad Sultan, who is present in the Court also belongs to the said village where the respondent no.4 is residing.