Sansar Chand vs State Of J&K
2023 Latest Caselaw 850 j&K

                                                                       Sr. No. 7


     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                      CRA No. 21/2011


Sansar Chand                                      .....Appellant(s)/Petitioner(s)

q
                       Through: Mr. Rajeev K Sangotra, Advocate.
                  vs
State of J&K                                                ..... Respondent(s)
                       Through: Ms. Priyanka Bhat, Advocate vice
                                Ms. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                   ORDER

Learned counsel for the respondent has submitted that the co-accused

has filed appeal against the impugned judgment, which is registered as CRA No.

22/2008.

List this appeal along with CRA No. 22/2008 on 09.05.2023.

(SANJAY DHAR) JUDGE

Jammu 02.05.2023 Sahil Padha