STATE OF J&K Vs. MOHD AFZAL LONE

JUDGEMENT

(1.) THIS appeal is directed against a judgment and order dated July 24th, 1997 passed by the learned Single Judge in SWP No: 94 of 1993, allowing the writ petition filed by the petitioner. This appeal has been preferred by the State.

(2.) WE have heard Mr. M.H. Attar, learned Addl. Advocate General, as well as Mr. M.A. Qayoom, learned Advocate for the respondent -writ -petitioner.

(3.) FACTS leading to filing of the present appeal may be summarily recited.