State Of J&K vs Chetan Sharma
2022 Latest Caselaw 1050 j&K

                                                                           S. No. 12


     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                                                       Crl LP No. 43/2019
                                                       CrlM No. 682/2019
                                                       c/w
                                                       CrlA (AD) No. 3/2019

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


                        Through: Mr. Dewakar Sharma, Dy. AG vice
                                 Mr. Amit Gupta, AAG.
                  Vs
Chetan Sharma                                                     ..... Respondent(s)


                        Through: None.

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
       HON'BLE MR. JUSTICE MOHAN LAL,JUDGE
                                      ORDER

CrlM No. 682/2019 The present application has been filed by the applicant seeking

condonation of delay in filing the acquittal appeal.

For the reasons stated in the application, the same is allowed. Delay in

filing the acquittal appeal is condoned.

The present application is, accordingly, disposed of.

Crl LP No. 43/2019 We have gone through the judgment dated 30.11.2018 passed by the

Court of learned Additional Sessions Judge, Jammu in the case titled "State Versus

Chetan Sharma" acquitting the accused under Section 8/20 of the NDPS Act.

We are of the view that the evidence is required to be appreciated,

therefore, we grant leave to the applicant to file the acquittal appeal.

CrlA (AD) No. 3/2019

The present application is, accordingly, disposed of.

CrlA (AD) No. 3/2019

Main appeal is taken on board.

Issue bailable warrants to the tune of Rs. 20,000/- for securing the

presence of the respondent before this Court on the next date of hearing, to be

executed through the Senior Superintendent of Police concerned. The SSP concerned

shall ensure that warrants are received back by this Court either served or otherwise,

by or before the next date of hearing.

List on 01.09.2022.

                                     (MOHAN LAL)               (RAJNESH OSWAL)
                                        JUDGE                        JUDGE

Jammu
25.07.2022
Sahil Padha