Roshan Lal vs State Of J&K
2023 Latest Caselaw 1122 j&K

                                                                                       Sr. No. 38


                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT JAMMU


                                                                   OWP No. 210/2019
                                                                   c/w
                                                                   Bail App No. 419/2021

           Roshan Lal                                                  ....Petitioner/Appellant(s)

                                    Through :- Mr. Koshal Parihar, Advocate
                                               Petitioner is present in person.


                          V/s

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


                                    Through :- Ms. Nazia Fazal, Advocate vice
                                               Ms. Monika Kohli, Sr. AAG.
           Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                                    ORDER

30.05.2023

Mr. Koshal Parihar, learned counsel appearing for the petitioner seeks

to address submissions in this case keeping in view of the fact that the criminal

case in which the petitioner figured as one of twelve accused persons has

resulted in a judgment of acquittal passed by the court of Principal Sessions

Judge, Kishtwar whereby the accused nos. 1 to 3 have come to be acquitted vide

judgment dated 17.03.2018 while the petitioner and other accused persons were

in a state of proceedings under section 512 of the J&K Criminal Procedure Code,

Svt. 1989.

List on 02.06.2023.

(RAHUL BHARTI) JUDGE

JAMMU 30.05.2023 Shivalee SHIVALEE KHAJURIA 2023.06.01 16:51 I attest to the accuracy and integrity of this document