Citation : 2023 Latest Caselaw 2616 UK
Judgement Date : 4 September, 2023
Office Notes,
reports, orders
SL. or proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
C482 No.1763 of 2023
Hon'ble Sharad Kumar Sharma, J.
Mrs. Preeta Bhatt, learned counsel for the applicant.
Mr. V.K. Gemini, learned Deputy Advocate General for the State.
The instant C482 Application arises out of the Criminal Case No.23 of 2023, "State Vs. Dildar Malik and Others" which has been preferred at the behest of one of the co-accused, in C482 Application No.1549 of 2023 which was preferred by another co-accused before this Court and the same was disposed of by the judgment of 03.08.2023, hence, this C482 Application too would stand disposed of in the light of the judgment of 03.08.2023.
Subject to the aforesaid, the present C482 Application stands disposed of.
(Sharad Kumar Sharma, J.) 04.09.2023 Sukhbant
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!