LAWS(J&K)-2019-8-45

VIPAN BANGROO Vs. STATE OF J & K

Decided On August 23, 2019
Vipan Bangroo Appellant
V/S
STATE OF J AND K Respondents

JUDGEMENT

(1.) Cav No. 4683/2019

(2.) Caveat, on being represented by Mr. Arshad Malik, learned Deputy Advocate General, stands discharged. WP(C) No. 3068/2019

(3.) Heard learned counsel for the parties.