ARFANA PARVEEN Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner was granted interim bail by this Court vide order dtd. 4/3/2022.

(2.) Response stands filed in which factual aspects of the case have been narrated and it has been stated that supplementary charge-sheet too has been filed. In view of this, interim bail granted to the petitioner vide order dtd. 4/3/2022 is made absolute on same terms and conditions.

(3.) Disposed of.