LAWS(J&K)-1998-2-41

MOHD ASLAM WANI Vs. STATE OF J&K

Decided On February 27, 1998
Mohd Aslam Wani Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) COUNSELS heard.

(2.) PETITIONS are admitted,

(3.) WITH the consent of learned counsel for the parties, these petitions are taken up for final disposal.