State Of J&K vs Sukhdev Sharma And Another
2021 Latest Caselaw 152 j&K

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                                                                                       S.No.212

                                   HIGH COURT OF JAMMU AND KASHMIR
                                              AT JAMMU

                                                                    SLA No.125/2014
                                                                    c/w
                                                                    CRAA No.116/2014

               State of J&K                                                     ...Appellant(s)
                                                  Through:- Mr. Vishal Bharti, Dy. AG
                          V/s
               Sukhdev Sharma and another                                       ...Respondent(s)
                                                 Through:- Mr. Sachin Sharma, Advocate
              Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                           ORDER

SLA No.125/2014 Having heard learned counsel for the parties and perused the record, a case for grant of leave to appeal against the impugned judgment is made out.

Accordingly, this application is allowed. Leave to file appeal against the judgment impugned is granted in favour of the appellant.

CRAA No.116/2014

Admit.

Mr. Sachin Sharma, Advocate waives post admission notice on behalf of the respondents.

Send for the trial Court record. List on 10.05.2021.

Meanwhile, Registry to prepare the paper book.

(Sanjeev Kumar) Judge

Jammu 18.02.2021 Vinod.

VINOD KUMAR 2021.02.19 15:12 I attest to the accuracy and integrity of this document