State vs Rajinder Singh And Others
2022 Latest Caselaw 148 j&K

                                                                     Sr. No. 21

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU
                          (Through Virtual Mode)

                                                  SLA No.8/2016
                                                  CONCR No.9/2016

State                                                ....Petitioner(s)/Appellant(s)

                  Through :- Mr. Eishaan Dadhichi, GA.
          V/s
Rajinder Singh and others                                       ....Respondent(s)

                  Through :-     Mr. Aman Bhagotra, Advocate.

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

                                      ORDER

10.02.2022

CONCR No.9/2016

This is an application seeking condonation of delay of 89 days in filing

the acquittal appeal against the impugned judgment dated 31.07.2015 passed by

learned Principal Sessions Judge, Ramban.

It is averred in the application that the matter regarding filing of appeal

was considered at different levels by the law department for accord of sanction

for filing the appeal which took some time, as a result of which there was delay

in filing the appeal.

Respondents have not filed any objections to this application.

For the reasons stated in the application which is supported with an

affidavit, this Court is satisfied that the appellant has sufficiently explained the

delay in filing the appeal. The application is, therefore, allowed and the delay in

filing the appeal is condoned.

Application stands disposed of.

CONCR No.9/2016

SLA No.8/2016

Registry is directed to list this application for consideration on

25.04.2022.

In the meantime, trial Court record be summoned.

(Sanjay Dhar) Judge Jammu:

10.02.2022 Surinder

SURINDER KUMAR 2022.02.14 17:42 I attest to the accuracy and integrity of this document