Bashir Ahmed And Ors vs Ut Of Jammu And Kashmir
2022 Latest Caselaw 433 j&K

                                                                   S. No.22

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU



                                                  Crl A (D) No. 6/2022
                                                  CrlM No. 361/2022

Bashir Ahmed and ors                                           ..... appellant (s)

                               Through :- Mr. S.C.Sharma Advocate.

                         V/s

UT of Jammu and Kashmir                                       .....Respondent(s)

                               Through :-

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE M.A. CHOWDHARY, JUDGE


                                   ORDER

CrlM No. 361/2022

Since the judgment impugned is yet to be confirmed, as such, the

appellants shall be treated as under trial prisoners during the pendency of this

appeal.

Disposed of accordingly.

Crl A (D) No. 6/2022

Admit. Issue post admission notice

List along with Crl Ref (L) No. 2/2022.

                          (M.A. CHOWDHARY)                 (SANJEEV KUMAR)
                                   JUDGE                             JUDGE
Jammu
16.03.2022
Sanjeev