Suman Kumari vs State Of J&K & Anr
2023 Latest Caselaw 343 j&K

                                                                  Sr. No. 18

              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                              CRR No. 33/2017

Suman Kumari                                      .....Appellant(s)/Petitioner(s)

                         Through: Mr. Rajesh Khah, Advocate.

                    Vs

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

                         Through:   Mr. Pawan Dev Singh, Dy. AG for R-1.
                                    Mr. Nitin Dubey, Advocate vice
                                    Mr. Vikas Magotra, Adv. for R-2.

Coram: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE

                                     ORDER

Since the impugned judgment has been passed by the undersigned

while presiding over as 1st Additional Sessions Court, Jammu, list the matter

before some other Bench having roster on 15.03.2023.

(M A CHOUDHARY) JUDGE Jammu 22.02.2023 Ram Krishan