BABY SAKINA RASHID Vs. STATE

JUDGEMENT

(1.) Heard. Admit. Notice.

(2.) Mr. Alla-Uddin Ganai Dy. Advocate General, waves post admission notice on behalf of the respondents. Reply already filed at the request of learned Counsel is treated as counter- affidavit. Mr. M.A. Qayoom does not intend to file any Rejoinder.

(3.) The petition on consensus is taken up for final disposal.