State Of J&K vs Ashok Kumar & Anr
2023 Latest Caselaw 208 j&K

                                                                      S. No. 31

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                                               CRAA No. 31/2018

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

                 Through :- Mr. Adarsh Bhagat, GA vice
                            Mr. Pawan Dev Singh, Dy. AG.
         V/s
Ashok Kumar & Anr.                                           ....Respondent(s)

                Through :-    Mr. S.C. Sharma, Advocate.
                              Mr. Neeraj Mangi, Advocate.

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

Since the impugned judgment has been passed by the undersigned

while presiding over the Court of 1st Additional Sessions Judge, Jammu, list the

matter before some other Bench on 18.03.2023, after seeking appropriate

instructions from Hon'ble the Chief Justice.

(M A Chowdhary) Judge Jammu 08.02.2023 Ram Krishan