RAVI KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) HEARD Mr. R. S. Kotwal, and perused all the impugned orders.

(2.) NOTICE . Mr. B. S. Salathia, learned Addl. Advocate General accepts notice on behalf of the State.

(3.) SINCE it is a short matter, with the consent of the learned counsel for both the sides, I intend to dispose of the same finally at motion stage itself.