State Of J&K vs Mohinder Sharma And Another
2021 Latest Caselaw 680 j&K

                                                                   S. No. 214
             HIGH COURT OF JAMMU AND KASHMIR
                           ATJAMMU

                                             CRA No. 51/2019

State of J&K                                                      ...Petitioner(s)

                 Through :- Mr. Aseem Sawhney, AAG
                v/s
                  <




Mohinder Sharma and another
't
                                                               .....Respondent(s)

                 Through :- None


Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                    ORDER

After having considered the arguments put forth by the learned

counsel for the appellant and after going through the record as well as the

judgment in question, the case of the appellant is made out.

Admit.

Issue notice to the respondents returnable within four weeks.

The record of the trial court be summoned.

List on 22.11.2021.

(VINOD CHATTERJI KOUL) JUDGE JAMMU 07.07.2021 SUNIL-I