State Of J&K vs Pyar Singh
2021 Latest Caselaw 231 j&K

                                                                   S. No.206

             HIGH COURT OF JAMMU AND KASHMIR
                            AT JAMMU

                                                      SLA No. 35/2017
                                                      in
                                                      CONCR No. 31/2017

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

                 Through :- Mr. Jamrodh Singh, GA

                V/s
                    <




Pyar Singh
't
                                                           .....Respondent (s)

                 Through :- None
Coram:
          HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
          HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                      ORDER

03.03.2021

CONCR No. 31/2017

This is an application seeking condonation of 91 days' delay in filing an

Acquittal Appeal.

After considering the submissions made by learned counsel for the

applicant/appellant and the grounds taken in the application, which is supported by

an affidavit, we are satisfied that sufficient cause for condoning 91 days' delay in

filing the Criminal Acquittal Appeal is made out. Accordingly, this application is

allowed and delay condoned.

SLA No. 35/2017

The present application has been filed by the applicant/appellant

seeking leave of the Court to file Criminal Acquittal Appeal against the judgment

dated 22.08.2016 passed by the learned Principal Sessions Judge, Reasi in case titled

State vs Pyar Singh for offence under Section 302 RPC.

We have heard learned counsel for the applicant/appellant and after

giving thoughtful consideration to the grounds taken in the application, a case has

been made out by the applicant/appellant seeking leave to file appeal. Accordingly,

this application is allowed and leave as sought is granted.

Registry to diarise the appeal.

Heard. Admit.

Issue notice. Necessary steps be taken by the appellant for service.

Record of the trial Court be summoned.

List this appeal on 04.08.2021.

Meanwhile, Registry shall prepare the paper book and copy whereof be

supplied to learned counsel for the parties.

                                                 (Vinod Chatterji Koul)             (Tashi Rabstan)
                                                            Judge                            Judge
        JAMMU
        03.03.2021
        Vijay




VIJAY KUMAR
2021.03.08 11:00
I attest to the accuracy and
integrity of this document