IN RE Vs. STATE OF J&K

JUDGEMENT

(1.) Mr. M.A. Qayoom learned counsel has taken us through some of the reports filed by the Principal District& Sessions Judges, upon inspections of the Jails which deserves to be taken note of. We discuss the seriatim hereafter:-

(2.) List this matter along with PIL No. 15/2015 on 17th December, 2018.