State Of J&K vs Bal Krishan
2021 Latest Caselaw 858 j&K

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                                                                                   S.No.255

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                         CONCR No.17/2013
                                                                         In
                                                                         CRAA No.24/2013

               State of J&K                                                     ...Appellant(s)
                                                Through:- Mr. Raman Sharma, AAG
                          V/s
               Bal Krishan                                                   ...Respondent(s)
                                Through:- None
              Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                        ORDER

CONCR No.17/2013 This is an application seeking condonation of 12 days delay in filing the accompanying appeal against the judgment of acquittal dated 16.11.2012 passed by the learned The application, for the reasons stated therein, is allowed and the delay of 12 days in filing the accompanying appeal is condoned. CRAA No.24/2013 Heard learned counsel for the appellant. Admit.

Issue post admission notice to the respondent, to be served through concerned Police Station.

Send for the record of the trial Court. List on 18.10.2021.

(Sanjeev Kumar) Judge

Jammu 11.08.2021 Vinod.

VINOD KUMAR 2021.08.13 11:20 I attest to the accuracy and integrity of this document