Sham Lal vs Union Territory Of Jammu And Kashmir
2024 Latest Caselaw 2202 j&K

Jammu & Kashmir High Court

Sham Lal vs Union Territory Of Jammu And Kashmir on 24 October, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                   Sr. No. 16
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU


Case: Crl A(D) No. 2/2021
       CrlM No. 161/2021
      CrlM No. 162/2021
      c/w Crl Ref (L) No. 9/2020


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

                    Through:       Mr. Anmol Sharma, Advocate.

                                    V/s

Union Territory of Jammu and Kashmir                             .... Respondent(s)
Th. Advocate General.

                     Through:       Mr. Rajesh Thapa, AAG.


CORAM:        HON'BLE MR. JUSTICE ATUL SREEDHARAN, JUDGE
              HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                           ORDER

24.10.2024

Heard.

Judgment is reserved.

(SANJAY DHAR) (ATUL SREEDHARAN) JUDGE JUDGE Jammu 24.10.2024 Renu