Citation : 2021 Latest Caselaw 270 j&K
Judgement Date : 9 March, 2021
S. No. 206
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SLA No. 123/2017
in
CONCR No. 122/2017
State of J&K ...Petitioner/Appellant(s)
Through :- Mr. Aseem Sawhney, AAG
V/s
<
Mohd. Abdullah
't
.....Respondent (s)
Through :- None
Coram:
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
09.03.2021 CONCR No. 122/2017
Despite service, no one has put in appearance on behalf of the
respondent which shows that he has no objection in case the application is allowed.
This is an application seeking condonation of 118 days' delay in filing
the Acquittal Appeal against the judgment dated 17.05.2017 passed by the learned
1st Additional 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 118 days in filing the appeal is condoned.
Application is disposed of.
SLA No. 123/2017
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
I attest to the accuracy and
integrity of this document
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