State Of J&K vs Mohd. Abbass And Another
2021 Latest Caselaw 784 j&K

                                                                  S.No.220
               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU

                                                 CrlLP No. 66/2019
                                                 CrlM No. 1012/2019
                                                 c/w
                                                 CrlA(AS) No. 21/2019

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

                           Through:- Mr. Aseem Sawhney, AAG
      V/s
Mohd. Abbass and another                                    ...Respondent(s)
                          Through:- None

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


                                     ORDER

CrlM No. 1012/2019

This application seeking condonation of delay in filing application for leave to file appeal as well as the appeal is pending since 2019.

No one has appeared on behalf of the respondents. There is delay of 39 days which is sought to be condoned on the grounds stated in the application.

Having considered the submissions made by the learned counsel for the applicant, I found that sufficient reasons have been given in the application seeking condonation of delay. Therefore, for the reasons stated in the application, delay of 39 days in filing the appeal is condoned.

CrlLP No. 66/2019

This application is filed seeking leave to file appeal against judgment and order of acquittal passed by the learned Additional Sessions Judge, Kathua.

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 respondents, returnable within four weeks. Notice be sent to the respondents through concerned Police Station.

List for final hearing on 03.11.2021. Meanwhile, Record of the trial Court be summoned.

(Vinod Chatterji Koul) Judge

Jammu 30.07.2021 Paramjeet.