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Judgment
Ali Mohammad Magrey, J
CrlM No. 416/2020:
This application is filed on behalf of the applicant with a prayer that he may be allowed to file the accompanying Bail Application without enclosing therewith the requisite Stamp Paper, Court fee, etc.
For the reasons mentioned in the application, coupled with submissions made at the Bar, the instant application is allowed and the applicant is permitted to file the Bail Application, being B. A. 64/2020; CrlM No.417/2020, without enclosing therewith the requisite Stamp Paper, Court fee, etc. It is, however, directed that the said deficiency shall be immediately made good by the applicant, as and when the prevailing lockdown period, announced by the Government on account of outbreak of COVID-19 Pandemic, comes to an end and the Courts start functioning in the normal manner.
CrlM disposed of as above.
B. A. No. 64/2020; CrlM No. 417/2020:
By this application, the applicant is seeking bail in anticipation of his arrest in connection with case bearing FIR No. 35 of 2020, registered in Police Station, Handwara, for the commission of offences punishable under Sections 307, 353 and 506 of the Indian Penal Code (IPC).
Having heard the learned counsel for the applicant and in view of the facts and circumstances of the instant case, it is thought just and proper to dispose of this Bail Application giving liberty to the applicant to approach the Court of learned Principal Sessions Judge, Kupwara, for the relief claimed herein this application.
Ordered accordingly.
The learned Principal Sessions Judge, Kupwara, in case any application is filed before it, shall hear the same and pass appropriate orders thereon expeditiously, of course, in accordance with the law governing the subject.
Disposed of as above, alognwith the connected CrlM.