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LAWS(J&K)-2014-2-49

SALEEM BEIGH Vs. STATE OF J&K & ORS.

Decided On February 13, 2014
Saleem Beigh Appellant
V/S
State of JAndK And Ors. Respondents

Referred Judgements :-

RAM PRATAP YADAV V. MITRA SEN YADAV [REFERRED TO]
NIRANJAN SINGH VS. PRABHAKAR RAJARAM KHAROTE [REFERRED TO]
GAJANAND AGARWAL VS. STATE OF ORISSA [REFERRED TO]
LOKESH SINGH VS. STATE OF U P [REFERRED TO]
SECRETARY BOARD OF SECONDARY EDUCATION ORISSA VS. SANTOSH KUMAR SAHOO [REFERRED TO]

JUDGEMENT

(1.) This is a Bail Application under Sec. 498 of the Cr.P.C.

(2.) Heard. I have perused the record.

(3.) Background facts necessary for disposal of this application may be stated, thus:

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