State Of J&K vs Roshan Singh And Another
2021 Latest Caselaw 1147 j&K

                                                                   Sr. No.37


         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                               SLA No. 93/2017

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

                      Through: Mr. Aseem Sawhney, AAG.

                 Vs

Roshan Singh and another                                      ..... Respondent(s)

                      Through: None for R-1.
                               Mr. Sahil Sangra, Advocate vice
                               Mr. Rohit Sharma, Adv. For 2.

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

20.09.2021

We have gone through the application, seeking leave to file acquittal

appeal against the judgment and order dated 22.10.2016 and we are satisfied

with the grounds taken in the application.

Application is allowed. Leave to file the acquittal appeal is granted.

Disposed of accordingly.

Registry to list the acquittal appeal for appropriate orders on

2.12.2021.

                           (Puneet Gupta)           (Dhiraj Singh Thakur)
                               Judge                       Judge
Jammu
20.09.2021
NARESH