Qasim Ali Bhutto vs Abdul Aziz
2021 Latest Caselaw 770 j&K

                                                                S.No.212
             HIGH COURT OF JAMMU AND KASHMIR
                        AT JAMMU

                                               CONCR No. 15/2019
                                               c/w
                                               SLA No. 15/2019 [CrlM
                                               No. 32/2019]

Qasim Ali Bhutto                                             ...Appellant(s)

                           Through:- Mrs. Rozina Afzal, Adv.
      V/s
Abdul Aziz                                                ...Respondent(s)
                         Through:- Mr. K. L. Pandita, Advocate

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


                                    ORDER

CONCR No. 15/2019

There is delay of 44 days in filing the appeal, which has been

sufficiently explained. As such, application seeking condonation of delay is

allowed.

SLA No. 15/2019

This is an application seeking leave to file appeal against judgment

and order of acquittal passed by the learned Special Mobile Magistrate

(Electricity) Batote.

I have considered the grounds taken in the application and have also

gone through the impugned judgment. The applicant has succeeded in

showing a ground for granting leave to him for filing the appeal. Therefore,

for the reasons stated in the application, the same is allowed and the

applicant is granted leave to file appeal against the impugned judgment.

Appeal is taken on Board.

Heard. Admit.

Issue notice to the respondent. Mr. K. L. Pandita, Advocate accepts

notice on behalf of the respondent.

Record of the trial Court be summoned. List for final hearing on

14.09.2021.

(Vinod Chatterji Koul) Judge

Jammu 29.07.2021 Paramjeet.