MOHAMAD RAFIQ NAJAR Vs. STATE OF J&K

JUDGEMENT

(1.) This Petition has been filed for grant of the following reliefs:

(2.) Before appreciating the merits of the case, it would be quite fruitful to go through the facts of the case as put forth in petition:

(3.) Aggrieved with the said order dated 27-03-2008 passed by respondents, the petitioner challenges the same on the following grounds: