State Of J&K vs Rashpaul Singh
2022 Latest Caselaw 83 j&K

                                                                       Sr. No. 3

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                                 CRAA No. 62/2012


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


                          Through: Mr. Dewakar Sharma, Dy. AG.

                    Vs

Rashpaul Singh                                                  ..... Respondent(s)

                          Through: Ms. Surinder Kour, Sr. Advocate with
                                   Ms. Manpreet Kour, Advocate.

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


                                       ORDER

03.02.2022

Learned senior counsel appearing for the respondent submits that the

revision petition filed by the complainant against the impugned judgment stands

dismissed by this Court on merits. She, therefore, seeks some time to place on

record a copy of the said judgment. Let the needful be done by or before the

next date of hearing. A copy of the same shall also be furnished to the learned

counsel for the appellant.

List for consideration on 08.03.2022.

(Sanjay Dhar) Judge Jammu 03.02.2022 Ram Krishan