ASIF KHURSHEED Vs. GOVERNMENT OF JK

JUDGEMENT

(1.) During the pendency of the writ petition, (Crl) no. 340/2019, filed by the detenue namely Asif Khurshid S/o Khursheed Ahmad Bhat R/o Bhat Mohalla Kalamabad, Kupwara, through his uncle Gh. Nabi Bhat, the instant application is filed seeking direction on the respondents to shift the detenue from the Central Jail Ambedkar Nagar Uttar Pradesh to Central Jail Srinagar, to enable the detenue to appear in the B.Sc 3 rd Year practical examination at Amar Singh College, Srinagar, commencing 25th November and closing on 14th December, 2019.

(2.) Mr Sajjad Ashraf, learned GA, submits that the detenue, Asif Khursheed is seeking shifting to the Central Jail Srinagar from the present place of lodgement which relief is not available to him as per the judgment of this court delivered in case titled Shahid Ahmad Wani v. State of JK and anr. Delivered in HCP no. 33/2018.

(3.) Learned counsel for the petitioner, upon being asked, submits that the detenue is a bonafide student of the Amar Singh College, Srinagar, studying in 6th Semester under Class Roll No. M-239 session 2019. He further submits that the prayer is made for facilitating appearance of the detenue in the practical examination of B.Sc 3rd Year to be held at Amar Singh College, Srinagar upto 14th December, 2019, and without shifting the detenue to Central Jail, Srinagar, his appearance in the said examination is not possible.