Chander Bhan Singh vs State Of J&K
2021 Latest Caselaw 1076 j&K

                                                                                Sr. No. 51
                                                                                After notice list



                               HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                                               AT JAMMU

                                                                   CRMC No.199/2019
                                                                   CrlM No.484/2019[1/2019]

                  Chander Bhan Singh                                             .... Petitioner(s)

                                                         Through:- Mr. R.P.Sharma, Adv.

                                                 V/s

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

                                                         Through:- Mr. Aseem Sawhney, AAG.
                                                                   Mr. Jasbir Singh Jasrotia,
                                                                   Adv.

                  CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                          ORDER

Heard.

Reserved for judgment.

(Sindhu Sharma) Judge JAMMU 09.09.2021 Eva

EVA GUPTA 2021.09.10 13:36 I attest to the accuracy and integrity of this document