Jammu & Kashmir High Court
Tarlok Nath vs . State Of J&K And Others on 14 March, 2019
Author: Rashid Ali Dar
Bench: Rashid Ali Dar
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
CRMC No. 648/2017, IA No. 01/2017
Date of order: 14.03.2019
Tarlok Nath Vs. State of J&K and others
Coram:
Hon'ble Mr. Justice Rashid Ali Dar, Judge.
Appearing counsel:
For Petitioner (s) : None.
For Respondent (s) : Ms. Richa Sharma, Advocate vice
Mr. Ravinder Gupta, AAG
i) Whether to be reported in Digest/Journal : Yes/No.
ii) Whether approved for reporting in Press/Media : Yes/No. On mention, taken up out of turn. Inspector, Manjeet Singh, SHO, Police Station, Rajbagh, Kathua is present in person.
Appearance of learned counsel for the petitioner to await, adjourned. Case Diary has been produced which has been returned back with the direction to produce on the next date.
Personal appearance of the SHO, Police Station, Rajbagh, Kathua is dispensed with till further orders.
Respondents to file status report as already directed within one week. List on 25.04.2019.
(Rashid Ali Dar) Judge Jammu 14.03.2019 Meenakshi MEENAKSHI DEVI 2019.03.15 10:43 I attest to the accuracy and integrity of this document