State Of J&K vs Sat Pal And Ors
2021 Latest Caselaw 1352 j&K

                                                                     Sr. No. 15
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                                                SLA No. 33/2019 in
                                                CRA No. 28/2019 [Crl A(D) No.
                                                9/2019]

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

                        Through: Mr. Aseem Sawhney, AAG.


                   Vs

Sat Pal and Ors.                                                ..... Respondent(s)

                        Through: None.

Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
       HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                    ORDER

28.10.2021 Learned counsel for the appellant states that the Acquittal Appeal in

regard to respondent No. 1-Sat Pal be permitted to be withdrawn, inasmuch as

the said respondent has passed away during the trial before the Trial Court.

He further submits that the Acquittal Appeal filed in regard to the

other respondents be permitted to be continued. Ordered accordingly.

SLA No. 33/2019

We have considered the application, seeking leave to file the

Acquittal Appeal against the judgment and order dated 28.08.2018 passed by the

learned Additional Sessions Judge, Kathua.

Having regard to the arguments advanced by learned counsel for the

applicant, a case for grant of leave to file the Acquittal Appeal is made out.

Application is, accordingly, disposed of. CRA No. 28/2019

Heard.

Admit.

Issue post-admission notice to the respondents, returnable within four weeks.

Registry is directed to prepare the paper book and translated version thereof in Hindi.

List again on 08.03.2022.

                         (Puneet Gupta)           (Dhiraj Singh Thakur)
                             Judge                       Judge
Jammu
28.10.2021
Ram Krishan