Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Shabir Ahmed Dar vs Ut Of J&K on 13 March, 2023

Author: Mohan Lal

Bench: Mohan Lal

                                                                      S. No. 37

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                                               B.A. No. 333/2022
                                               CrlM No. 349/2022

Shabir Ahmed Dar                                  ....Petitioner(s)/Appellant(s)

                 Through :- Mr. Rohit Verma, Advocate.
         V/s
UT of J&K.                                                   ....Respondent(s)

                Through :-   Mr. Bhanu Jasrotia, GA vice
                             Mr. Vishal Bharti, GA.

Coram: HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
                                      ORDER

Learned counsel for the respondent seeks time to get information from the concerned police station in regard to the ailment of the wife of the accused and the date of her surgery. He shall do the same within one week positively.

List again on 27.03.2023.

(Mohan Lal) Judge Jammu 13.03.2023 Ram Krishan