Rahul Chandel vs State Of J&K And Another
2022 Latest Caselaw 502 j&K

                                                                         S.No.08



                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU

                                                   Crl A(D) No.42/2019
                                                   CrlM No.396/2021


Rahul Chandel                                                      ...Appellant(s)
                            Through: Mr. S.C.Sharma, Advocate
          V/s
State of J&K and another                                         ...Respondent(s)
                            Through: Mr. Sumit Bhatia, AAG

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                         ORDER

Learned counsel for the appellant submits that this appeal ought to have been listed along with Crl Ref(L) No.17/2019 as also with other connected appeals i.e. Crl A(D) Nos.40/2019 & 41/2019, arising out of the same judgment.

List this appeal along with Crl Ref(L) No.17/2019 and Crl A(D) Nos. 40/2019 & 41/2019 on 10th May, 2022.

                                (Rahul Bharti)             (Sanjeev Kumar)
                                    Judge                        Judge
JAMMU:
28.03.2022
Vinod, Pvt. Secy.