STATE OF JAMMU AND KASHMIR Vs. ROMESHCHANDER

LAWS(SC)-1996-11-233

SUPREME COURT OF INDIA (FROM: JAMMU & KASHMIR)

Decided on November 27,1996

STATE OF JAMMU AND KASHMIR Appellant

VERSUS

ROMESHCHANDER Respondents

- (1.) Delay condoned.
(2.) Leave granted.
(3.) We have heard learned Counsel on both sides.;