LAWS(J&K)-2020-2-93

STATE Vs. RAJINDER KUMAR

Decided On February 28, 2020
STATE Appellant
V/S
RAJINDER KUMAR Respondents

JUDGEMENT

(1.) The instant application has been filed by the petitioner/applicant for correction of the name of respondent by inserting Sh. Bhushan Singh S/o Romaal Singh R/o Village Dhar Dugnoo Tehsil Billawar, District Kathua, instead of Sh. Rajinder Kumar S/o Chatto Ram R/o Village Dhar Dugnoo Tehsil Billawar, District Kathua.

(2.) In view of contents of this application supported with an affidavit, the same is allowed. The name of respondent-Rajinder Kumar be read as Bhushan Singh.

(3.) Application is, accordingly, disposed of.