FAIZAN RAFIQ HAKEEM Vs. STATE OF J&K

JUDGEMENT

(1.) Order dated 07.06.2011 passed by the Court is noticed as under:

(2.) Reply affidavit has not been filed. In terms of aforementioned court order, right to file the same stands closed. Detention record is also not made available.

(3.) Heard learned counsel for the parties. Considered the matter.