State Of J&K vs Mushtaq Ahmed And Anr
2021 Latest Caselaw 268 j&K

                                                                     S. No. 205
             HIGH COURT OF JAMMU AND KASHMIR
                            AT JAMMU



                                                        SLA No. 106/2017
                                                        in
                                                        CONCR No. 103/2017

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

                   Through :- Mr. Aseem Sawhney, AAG

                 V/s
                   <




Mushtaq Ahmed and anr.
't
                                                             .....Respondent (s)

                   Through :-
Coram:
           HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
           HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                           ORDER

09.03.2021 CONCR No. 103/2017

This is an application seeking condonation of 180 days' delay in filing

the Acquittal Appeal against the judgment dated 21.12.2016 passed by the learned

Principal Sessions Judge, Jammu.

Having regard to the contents of this application coupled with the

submissions made by learned counsel for the applicant, which is supported by an

affidavit, the same is allowed. Delay of 180 days in filing the appeal is condoned.

Application is disposed of.

SLA No. 106/2017

The present application has been filed by the applicant seeking leave of

the Court to file the acquittal appeal.

Having regard to the contents of this application coupled with the

submissions made by learned counsel for the applicant, the same is allowed. Leave to

file appeal is granted.

Registry to number and diarise the appeal.

List the appeal on 25.03.2021.

                                                (Vinod Chatterji Koul)            (Tashi Rabstan)
                                                           Judge                           Judge
        JAMMU
        09.03.2021
        Vijay




VIJAY KUMAR
2021.03.10 11:49
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