Jammu & Kashmir High Court
Satvir Singh vs State Of J&K And Others on 27 February, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Sr. No. 12
Advance List
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CRA No. 34/2015
Satvir Singh .....Appellant (s)
Through :- Mr. Mehmood Rizvi, Advocate
V/s
State of J&K and others .....Respondent(s)
Through :- Mr. A. M. Malik, Dy. AG
Coram:
HON'BLE MR. JUSTICE ALI MOHAMMAD MAGREY, JUDGE
ORDER
Accused is present in person.
Learned counsel for the appellant seeks an adjournment on account of not having prepared the brief.
A casual approach has been adopted by the Registry, which is evident with reference to having failed to procure the records as directed by this Court. Registry to ensure that the Trial Court records are summoned by exploring the possibility of asking the concerned District Trial Court Judge, by sending a special messenger within one week.
List on 12.03.2020.
(ALI MOHAMMAD MAGREY) JUDGE Jammu 27.02.2020 Muneesh MUNEESH SHARMA 2020.02.27 15:10 I attest to the accuracy and integrity of this document