State Of Jammu And Kashmir vs Mohd. Farooq
2024 Latest Caselaw 151 j&K

Jammu & Kashmir High Court

State Of Jammu And Kashmir vs Mohd. Farooq on 15 February, 2024

Bench: Tashi Rabstan, Puneet Gupta

                                                                  Sr. No. 9

              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

                                                   CRAA No. 115/2011

State of Jammu and Kashmir                               ....Petitioner(s)/Appellant(s)
                     Through :- Mr. Ramesh Arora, Sr. AAG with
                                Ms. Jagmeet Kour, Advocate.
        V/s
Mohd. Farooq                                                       ....Respondent(s)
                     Through :-   Mr. Rahul Pant, Senior Advocate with
                                  Ms. Arushi Shukla, Advocate
                                  Mr. Dhruv Pant, Advocate.

Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
            HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                      ORDER

15.02.2024 Heard.

Reserved for judgment.

) (Puneet Gupta) (Tashi Rabstan) Jammu: Judge Judge 15.02.2024 Raj Kumar