Krishan Singh vs State Of J&K
2021 Latest Caselaw 260 j&K

                                                                                         205
                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT JAMMU

                                                             CRA No. 9900003/2012
                                                             IA No. 99001/2012
                                                             (D-145/2012)

           Krishan Singh                                           ....Petitioner/Appellant(s)

                                  Through :- Mr. Babu Ram Sharma, Advocate.
                                 V/s
           State of J&K.                                                   ....Respondent(s)
                                     Through :- Mr. Aseem Sawhney, AAG.


           Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                    ORDER

08.03.2021

Notice.

Mr. Aseem Sawhney, learned AAG waives notice on behalf of the

respondent.

List again on 15.04.2021.

In the meantime, learned counsel for the appellant to ascertain as to

whether the appellant is interested in prosecution of this case or not keeping in

view the fact that the period of sentence awarded vide impugned judgment

dated 11.10.2012 may have expired by now.

(Sanjay Dhar) Judge JAMMU 08.03.2021 (Ram Krishan)

RAM KRISHAN 2021.03.09 11:16 I attest to the accuracy and integrity of this document