State Of J&K vs Mohd. Razak And Others
2021 Latest Caselaw 679 j&K

                                                                    S. No. 209
              HIGH COURT OF JAMMU AND KASHMIR
                            ATJAMMU
                                                SLA No. 65/2016
                                                In
                                                CONCR No. 54/2016

State of J&K                                                    ...Petitioner(s)

                  Through :-   Mr. Vishal Bharti, Dy. AG
                 v/s
                  <




Mohd. Razak and others
't
                                                            .....Respondent(s)

                  Through :- None


Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                     ORDER

CONCR No. 54/2016

Objections to the application seeking condonation of delay have not

been filed.

Heard learned counsel for the applicant/appellant and considered.

After going through the reasons given for the delay and after

considering the submission made by Mr. Vishal Bharti, learned Dy. AG,

sufficient grounds have been made out in condoning the delay in filing the

appeal.

Delay is accordingly, condoned.

Application disposed of.

SLA No. 65/2016

Heard learned counsel for the appellant and also gone through the

reasons stated in the application and the judgment impugned. Ground for

granting leave has been made out. Accordingly, the application is allowed.

Leave as sought is granted. The appeal is taken up.

Heard.

Admit.

Issue notice to the respondents returnable within four weeks.

Record of the trial court be summoned. Accused be summoned

through bailable warrants.

List on 02.11.2021.

(VINOD CHATTERJI KOUL) JUDGE JAMMU 07.07.2021 SUNIL-I