State Of J&K vs Vikas Sharma
2021 Latest Caselaw 642 j&K

                                                               S. No. 210
             HIGH COURT OF JAMMU AND KASHMIR
                           ATJAMMU

                                            SLA No. 22/2019
                                            In
                                            CRA No. 14/2019 [Crl A(S)
                                            12/2019]
                                            CONCR No. 20/2019
                                            [CrlM No. 45/2019]
                                            (Through Video Conferencing)

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

                  Through :- Mr. Aseem Sawhney, AAG

                 v/s
                  <




Vikas Sharma
't
                                                          .....Respondent(s)

                  Through :- None


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

                                    ORDER

None has appeared on behalf of the respondent.

The judgment impugned in this case has been passed by me as

Principal Sessions Judge, Jammu. Therefore, this matter be listed before some

other Bench on 19.07.2021after obtaining necessary orders from Hon'ble the

Chief Justice.

(VINOD CHATTERJI KOUL) JUDGE JAMMU 30.06.2021 SUNIL-I