State Through P/S Parimpora vs Wazir Kousar & Others
2021 Latest Caselaw 1073 j&K/2

Citation : 2021 Latest Caselaw 1073 j&K/2
Judgement Date : 15 September, 2021

Jammu & Kashmir High Court - Srinagar Bench

State Through P/S Parimpora vs Wazir Kousar & Others on 15 September, 2021

                                                                                             Sr. No. 29



                     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT SRINAGAR
                     CJ Court
                                     CrlA (AD) No. 02/2021

                     State through P/S Parimpora.                       ...Petitioner(s)/Appellants.

                     Through:       Mr. B. A. Dar, Sr. AAG
                                                            Vs.
                     Wazir Kousar & Others.                                       ....Respondent(s)
                     Through:
                     CORAM:
                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                                        ORDER

15.09.2021

In this acquittal appeal, preferred by the State, there is a delay of 6

months in filing it. The delay condonation application only state that the

judgment was received on 10.05.2014, and the Law department accorded

sanction for filing of the appeal on 08.08.2014, where-after, upon

examining the judgment and perusing the record, the appeal was filed.

There is no explanation whatsoever as to what the authorities were

doing from May to August, 2014 and why the sanction could not be

accorded earlier. There is no explanation even to the time taken for filing

the appeal after the sanction.

Shri B. A. Dar, learned Sr. AAG prays for and is allowed three

weeks time to file a better affidavit, explaining the delay in filing the

appeal.

ABDUL RASHID GANAI 2021.09.15 23:30 I attest to the accuracy and integrity of this document Fresh steps be taken to serve the respondent-accused on the delay

condonation application as well as the application seeking leave to file the

appeal pursuant to the order dated 15.04.2021.

List on 28th December, 2021.



                              (VINOD CHATTERJI KOUL)                      (PANKAJ MITHAL)
                                            JUDGE                         CHIEF JUSTICE
                      Srinagar
                      15.09.2021
                      "Abdul Rashid"




ABDUL RASHID GANAI
2021.09.15 23:30
I attest to the accuracy and
integrity of this document