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Rajesh Pandoh vs State & Anr
2021 Latest Caselaw 565 j&K

Citation : 2021 Latest Caselaw 565 j&K
Judgement Date : 24 May, 2021

Jammu & Kashmir High Court
Rajesh Pandoh vs State & Anr on 24 May, 2021
                                                                                        214


                                   HIGH COURT OF JAMMU & KASHMIR
                                             AT JAMMU

                                                                         Cr1M 927/2020
                                                                         in
                                                                         Crl A(D) 40/2019

          Rajesh Pandoh                                        .....Appellant(s)/Petitioner(s)

                                         Through: Mr. Sunil Sethi, Sr. Adv., with Mr.
                                                  Vaibhav Gupta, Adv.
                                                  Mr. P.N. Raina, Sr. Adv., with Mr. J.A.
                                                  Hamal, Adv.
                                Versus

          State & anr.                                                   ..... Respondent(s)

                                     Through: Mr. Raman Sharma, AAG.


             CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                                         (THROUGH VIDEO CONFERENCE FROM JAMMU)
                               HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                     (THROUGH VIDEO CONFERENCE FROM SRINAGAR)


                                                  ORDER

When this matter was taken up for hearing, Mr. Vaibhav Gupta submitted that

he has already forwarded the copies of the judgments delivered by the Apex Court on

the same issue to the Bench Secretaries of this Court.

Mr. Raman Sharma also seeks to produce the judgment delivered by the Apex

Court, whereby the bail on the identical issue has been rejected. He may forward a

copy of the said judgment to the Bench Secretaries of this Court. He is also directed

to furnish the report in terms of order dated 22.03.2021 in the Registry with advance

copy to other side.

List on 27.05.2021.



          Jammu:                              (Javed Iqbal Wani)         (Tashi Rabstan)
          24.05.2021                                  Judge                  Judge
          (Anil Sanhotra)




ANIL SANHOTRA
2021.05.25 12:28
I attest to the accuracy and
integrity of this document
 

 
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