State Of Jk vs Mohamad Ashraf Hajam And Ors
2021 Latest Caselaw 228 j&K/2

Serial No. 204
AFTER NOTICE
                     IN THE HIGH COURT OF JAMMU AND KASHMIR
                                  AT SRINAGAR

                                                                      CRREF No. 8/2012

           State of JK                                                            Petitioner(s)

                                             Through:-     Ms. Saba Gulzar, Asst. Counsel.

                                                     Vs.

           Mohamad Ashraf Hajam and Ors.                                          Respondent(s)

Through:- Mr Waseem, Adv.

vice Mr. Bilal, Adv. CORAM:-

Hon'ble Mr. Justice Sanjay Dhar, Judge.

(O R D E R) 25.02.2021

Heard and reserved for judgment.

(Sanjay Dhar) Judge SRINAGAR 25.02.2021 "Aasif

AASIF GUL 2021.02.26 02:55 I attest to the accuracy and integrity of this document