LAWS(J&K)-2021-2-47

MOHD. RAFIQ Vs. STATE OF J & K

Decided On February 05, 2021
MOHD. RAFIQ Appellant
V/S
STATE OF J AND K Respondents

JUDGEMENT

(1.) Status report filed by respondent No. 1, S.H.O. Police Station,

(2.) Kandi reveals that the case stands closed as not admitted vide the final report No. 09/2018 dated 30.07.2018.

(3.) In view of the above, the present petition has been rendered infructuous. Connected IA(s) also stands disposed of.