Rakesh Kumar vs Ut Of J And K
2021 Latest Caselaw 1675 j&K

                                                                                          Sr. No.3

                                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

                                                                      Crl A(S) No.20/2021
                                                                      CrlM Nos.2255 & 2256/2021

           Rakesh Kumar                                                 ....Petitioner(s)/Appellant(s)

                                      Through :- Mr. Anmol Sharma, Advocate.
                           V/s
           UT of J and K                                                          ....Respondent(s)

                                     Through :-      Mr. Raman Sharma, AAG vice
                                                     Mr. Aseem Sawhney, AAG.
            Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                          ORDER

13.12.2021

CrlM No.2256/2021

Application is allowed and the appellant is dispensed with from filing

certified copy of impugned judgment at this stage.

Crl A(S) No.20/2021 Notice.

Mr. Raman Sharma, learned AAG appearing vice Mr. Aseem

Sawhney, AAG accepts notice on behalf of the respondents, who seeks some

time to file response to application seeking suspension of sentence.

List on 02.02.2022.

(Tashi Rabstan) Judge Jammu:

13.12.2021 Surinder

SURINDER KUMAR 2021.12.14 10:23 I attest to the accuracy and integrity of this document