Harjeet Singh vs Union Of India
2025 Latest Caselaw 956 J&K

Citation : 2025 Latest Caselaw 956 J&K
Judgement Date : 17 February, 2025

Jammu & Kashmir High Court

Harjeet Singh vs Union Of India on 17 February, 2025

                                        2
                                                                      Sr. No. 01



             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU


Case:- Bail App No. 219/2024

Harjeet Singh                                           .....Appellant/Petitioner(s)

                               Through :- Mr. Akeel Wani, Advocate.
                        v/s

Union of India                                                   .....Respondent(s)

                               Through :- Mr. Vishal Sharma, DSGI.
      CORAM: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

17.02.2025

Heard.

Reserved for judgment.

(Rajesh Sekhri) Judge JAMMU 17.02.2025 Abinash

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