State vs Sunny Kumar
2021 Latest Caselaw 331 j&K

                                                                                            S. No. 204




                                  HIGH COURT OF JAMMU AND KASHMIR
                                             AT JAMMU
                                                        SLA No. 01/2019
                                                        In
                                                        CONCR No. 01/2019
                                                       [CrlM No. 01/2019]

           State                                                             .....Appellant(s)


                               Through :-       Mr. Aseem Sawhney, AAG

                                     V/s
           Sunny Kumar                                                       .....Respondent(s)

                               Through :-       Mr. Karan Sharma, Advocate.

           Coram:              HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                               HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                                       ORDER

CONCR No. 01/2019

For the reasons stated in the application, supported by an affidavit,

the same is allowed.

The delay of 186 days is condoned.

Application stands disposed of.

SLA No. 01/2019

For the reasons stated in the application, supported by an affidavit,

the same is allowed.

Leave to file the criminal acquittal appeal against the judgment

dated 24.03.2018 passed by the learned Additional Sessions Judge, Kathua in

case titled 'State Vs. Sunny Kumar' is granted.

Registry to diarize the appeal and list the same.

                                      (SANJAY DHAR)                    (TASHI RABSTAN)
                                               JUDGE                           JUDGE

           JAMMU:
TARUN KUMAR GUPTA
           18.03.2021
2021.03.19 16:38

I attest to the accuracy and integrity of this document Tarun