Subash Chander vs State Of J And K
2021 Latest Caselaw 577 j&K

                                                                   Serial No.226




              HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU
                       (THROUGH VIRTUAL MODE)

                                                         CrlM No. 615/2019
                                                         In CRA No. 13/2018

Subash Chander                                                ...Petitioner(s)


                      Through:- Mr. G. S. Thakur, Advocate.

                        v/s

State of J and K                                            ....Respondent(s)

                    Through:- Mr. Jamrodh Singh, GA



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


                                    ORDER

CRA No. 13/2018

Upon mentioning, the matter has been taken up for consideration.

Arguments in the appeal have been heard in part.

Learned counsels for the parties have agreed to submit written

arguments. They may do so within a period of one week from today.

The appeal is reserved for judgment.

(SANJAY DHAR) JUDGE JAMMU 29.05.2021 Bir