Abdul Rashid vs State Of J&K
2024 Latest Caselaw 439 j&K

Jammu & Kashmir High Court

Abdul Rashid vs State Of J&K on 12 March, 2024

Bench: Tashi Rabstan, Puneet Gupta

                                                                        Sr. No. 38

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

Case: CRA No.22/2018
     c/w
     CONF No.6/2018

Abdul Rashid                                                        ..... Appellant(s)


                        Through :- Mr. A. P. Singh, Advocate with
                                   Mr. Nikhil Verma, Advocate

                 Vs

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


                        Through :- Mr. Dewakar Sharma, Dy. AG
                                   Ms. Chetna Manhas, Assisting Counsel vice
                                   Mr. Amit Gupta, AAG

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

12.03.2024

Heard.

Reserved for judgment.

(PUNEET GUPTA) (TASHI RABSTAN) JUDGE JUDGE JAMMU 12.03.2024 Shammi