Rachana Kumar And Anr vs State Of J&K And Ors
2024 Latest Caselaw 2301 j&K

Jammu & Kashmir High Court

Rachana Kumar And Anr vs State Of J&K And Ors on 23 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                         Sr. No. 49

                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                               AT JAMMU

                                                                SWP No. 1718/2018

Rachana Kumar and Anr.                                      ....Petitioner(s)/Appellant(s)

                            Through :- Ms. Meenakshi Salathi, Advocate

V/s


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



                            Through :- Mr. P. D. Singh, Dy. AG

CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                     ORDER

23.10.2024

Learned counsel for the respondents have relied upon a judgment passed

by the Hon'ble Supreme Court of India in Special Leave Petition (C) No. 17409 of

2021, and further submits that this case is covered by the aforesaid judgment and

would not survive.

Learned counsel for the petitioner submits that she wants to go through the

same.

List again on 24.10.2024.

(Vinod Chatterji Koul) Judge

Jammu:

23.10.2024 Javid Iqbal