LAWS(SC)-2008-9-78

CHARANJIT SINGH Vs. STATE OF J AND K

Decided On September 08, 2008
CHARANJIT SINGH Appellant
V/S
STATE OF JAMMU AND KASHMIR Respondents

JUDGEMENT

(1.) DELAY condoned.

(2.) LEAVE granted.

(3.) THE appeal is allowed to the extent indicated above. There shall be no order as to costs.