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LAWS(J&K)-2018-10-138

MOHD. HANEEF Vs. STATE OF J&K

Decided On October 16, 2018
MOHD. HANEEF Appellant
V/S
STATE OF JANDK Respondents

Referred Judgements :-

STATE OF MADHYA PRADESH VS. BHAILAL BHAI:BHIKABHAI:CHHAGANBHAI:GOVINDBHAI:RATILAL:BHIKABHAI:SHIVABHAI:RAICHANDBHAI:HAZARILAL:MAGANBHAI:SANABHAI:MANSUKHLAL:KASTURCHAND:VENIBHAI:KALIDAS:CHHOTABHAI DEAD AFTER HIM DHAI BEN:AMARCHAND:BHAILAL BHAI:KHODABHAI A [REFERRED TO]
STATE OF MAHARASHTRA VS. DIGAMBAR [REFERRED TO]

JUDGEMENT

(1.) Admitted.

(2.) With the consent of learned counsel for the parties, the appeal is taken up for hearing.

(3.) We have heard learned counsel for the parties.

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