TALIB HUSSAIN Vs. UT OF J & K

JUDGEMENT

(1.) CrlM No. 109/2021

(2.) For the reasons stated in the application, same is allowed. The petition bearing CRM(M) No. 657/2019 is dismissed as withdrawn alongwith connection application(s) with the aforesaid liberty. Interim direction, if any, shall stand vacated.

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