LAWS(J&K)-1998-10-23

STATE OF J&K Vs. MOHD ASHRAF RATHER

Decided On October 13, 1998
STATE OF JANDK Appellant
V/S
Mohd Ashraf Rather Respondents

JUDGEMENT

(1.) ADMIT

(2.) NOTICE accepted by Shri G. N. Hagroo.

(3.) HEARD finally.