Bodh Raj vs State Of J&K And Others
2023 Latest Caselaw 1086 j&K

                                                                   S. No. 8

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
                                                CRA No. 50/2013
                                                IA No. 1/2017, 88/2013
                                                c/w
                                                CONF No. 3/2013

Bodh Raj                                        .....Appellant(s)/Petitioner(s)

                        Through: Ms. Deepali Arora, Advocate.
                   vs
State of J&K and others                                   ..... Respondent(s)

                        Through: Mr. R. S. Jamwal, AAG.

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

Heard.

Reserved for Judgment.

(RAJESH SEKHRI) (SANJAY DHAR) JUDGE JUDGE

Jammu 25.05.2023 Sahil Padha