MANZOOR AHMAD MALIK Vs. STATE

JUDGEMENT

(1.) (A) 561-A No. 277/2014

(2.) State was put on notice in this petition, but despite several opportunities the respondents have failed to file objections. However, Mr. Chopra, learned Government Advocate stated at the Bar that he adopts the objections filed in 561-A No. 239/2014. His statement is taken on record.

(3.) I have heard learned counsel appearing for the parties, considered the rival contentions meticulously and perused the record of trial Court.