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C/W Craa No. 03/2017 vs Sartaj Ahmad Malik And Ors
2022 Latest Caselaw 558 j&K/2

Citation : 2022 Latest Caselaw 558 j&K/2
Judgement Date : 10 May, 2022

Jammu & Kashmir High Court - Srinagar Bench
C/W Craa No. 03/2017 vs Sartaj Ahmad Malik And Ors on 10 May, 2022
                                                         S. No. 09
                                                         After Notice Matters
          HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                     AT SRINAGAR
                                                              CRR No. 42/2015
                                                         C/w CRAA No. 03/2017
Nahida Akther
State of Jammu and Kashmir through SHO PS Zanipora Shopian
                                                      .....Appellant(s)

                            Through:         Mr. Asif Maqbool, Dy. AG.
                                             Mr. Saqib Parray, Adv.
          V/s
Sartaj Ahmad Malik and Ors.                                   ..... Respondent(s)

                            Through:         Mr. Shahbaz Skinder, Adv.
CORAM:
                Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                       ORDER

10.05.2022 CM No. 01/2017:

This is an application seeking leave to file appeal against the judgment of acquittal dated 13.12.2015 passed by learned Principal Sessions Judge Shopian. It is contended by the learned counsel for the applicant that the learned trial court while passing the impugned judgment has rejected the prosecution evidence on flimsy grounds and has disbelieved the statement of the prosecutrix without any cogent reasons.

Having heard learned counsel for the parties and having perused the impugned judgment, prima facie there appears to be some merit in the submission made by learned counsel for the applicant. Therefore, a case for grant of leave to file appeal against the impugned judgment is made out.

CM disposed of.

CRAA No. 03/2017:

Issue notice to the respondents.

Mr. Shabaz Skinder, Advocate enters appearance and accepts notice on behalf of respondent No. 1. Notice be sent to respondent No. 2 and 3 through concerned Police Station.

List this appeal along with CRR No. 42/2015 on 29.06.2022.

(Sanjay Dhar) Judge SRINAGAR 10.05.2022 "Aasif"

 
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