Ghulam Ahmad Parray vs State Through Ps Bandipora
2022 Latest Caselaw 651 j&K/2

                                                       S. No. 06
                                                       Before Notice Matters
          HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                     AT SRINAGAR
                                                         Crl A(AS) No. 3/2022
                                               CrlM Nos. 442/2022 & 443/2022

Ghulam Ahmad Parray                                             .....Petitioner(s)

                           Through:       Mr. Altaf Mehraj, Adv.
          V/s
State through PS Bandipora                                   ..... Respondent(s)

                           Through:       Mr. A. S. Sodhi, Dy. AG.
CORAM:
                Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                      ORDER

20.05.2022 CrlM No. 442/2022:

This is an application seeking condonation of delay in filing the appeal against the judgment of conviction dated 02.11.2021.

In view of the directions passed by Supreme Court In Re-Cognizance for extension of Limitation Vs. XXXX, in SMW(C) No. 03/2020, the appeal is treated to be within time.

CrlM disposed of.

CrlA(AS) No. 3/2022:

Issue notice to the respondent in main appeal as well as in application seeking suspension of sentence.

Mr. A. S. Sodhi, learned Dy. AG enters appearance and accepts notice on behalf of the respondent. Reply to the application for suspension of sentence be filed by next date of hearing.

Xerox copy of the trial court record be summoned from the court below.

List on 08.07.2022.

(Sanjay Dhar) Judge SRINAGAR 20.05.2022 "Aasif"