Jammu & Kashmir High Court
State Of J&K vs Mohd. Afzal Khan And Others on 15 March, 2021
Bench: Tashi Rabstan, Sanjay Dhar
515
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRAA No. 180/2013
c/w
CRR No. 48/2013
State of J&K ....Appellant(s)/Petitioner(s)
Through :- Mr. Bhanu Jasrotia, GA.
Mr. Waheed Choudhary, Advocate.
V/s
Mohd. Afzal Khan and others ....Respondent(s)
Through :- Mr. P.N Raina, Sr. Advocate with
Mr. J.A Hamal, Advocate.
Mr. B.L Chatha, Advocate.
CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
15.03.2021 Learned counsel appearing for the respondents-accused shall submit a translated copy of urdu version of annexures, relied upon by them, either in Hindi or English language, before the Registry of this Court within two weeks. On doing the needful, the Registry shall prepare the complete paper-book and the same be supplied to learned counsel for the parties.
List on 26.04.2021.
(Sanjay Dhar) (Tashi Rabstan)
Judge Judge
JAMMU
15.03.2021
Surinder
SURINDER KUMAR
2021.03.16 11:32
I attest to the accuracy and
integrity of this document