State vs Suram Chand
2022 Latest Caselaw 208 j&K

                                                                    Sr. No.14

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                                 CONCR No.12/2014
                                                 c/w
                                                 CRAA No.15/2014

7




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

                     Through :- Mr. Sumit Bhatia, GA.


          V/s
Suram Chand                                                    ....Respondent(s)

                  Through :-    None.
    Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                     ORDER

15.02.2022 CONCR No.12/2014

This is an application seeking condonation of delay in filing the appeal

against the judgment dated 29.06.2013 passed by learned Sessions Judge,

Udhampur.

It is averred in the application that the matter was examined and processed

at different levels for seeking opinion of the law department and in this regard

record of the case was also required to be examined. It is contended that the

aforesaid process consumed some time, as a result of which, there was delay in

filing the appeal.

Having regard to the aforesaid averments made in the application and in

absence of any rebuttal from the respondent, this Court is satisfied that the

appellant/State has satisfactorily explained the delay in filing the appeal.

Accordingly, this application is allowed and delay of 100 days in filing the

appeal against the impugned judgment is condoned.

CRAA No.15/2014

Application stands disposed of.

CRAA No.15/2014

Issue notice to the respondent. Notice be sent through concerned police

Station.

List on 17.05.2022.

(Sanjay Dhar) Judge Jammu:

15.02.2022 Surinder

SURINDER KUMAR 2022.02.17 08:54 I attest to the accuracy and integrity of this document