Akhilesh Sharma vs Union Territory Of J&K
2021 Latest Caselaw 1770 j&K

                                                                                            Sr. No.117

                      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT JAMMU

                                                                        WP(Crl) No. 56/2021


           Akhilesh Sharma                                                ....Petitioner(s)/Appellant(s)

                                      Through :- Mr. K.S. Johal, Sr. Advocate with
                                                 Mr. Supreet Singh Johal, Advocate
                           V/s
           Union Territory of J&K                                                   ....Respondent(s)

                                     Through :-    Mr. Vishal Bharti, Dy.AG

            Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                         ORDER

28.12.2021

Heard learned counsel for the parties.

Reserved for judgment.

(Tashi Rabstan) Judge Jammu:

28.12.2021 Pawan Angotra

PAWAN ANGOTRA 2021.12.29 11:36 I attest to the accuracy and integrity of this document