State vs Rakesh Kumar Saini
2022 Latest Caselaw 830 j&K

                                                                        Sr.No. 36


                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                               AT JAMMU


                                                     CRAA No. 52/2012

K




State                                                    ....Petitioner/Appellant(s)

                     Through :- Ms. Monika Thakur, Advocate vice
                                Mr. Amit Gupta, AAG..
           V/s

Rakesh Kumar Saini                                               ....Respondent(s)


                     Through :- Mr. Rajeev Kumar Sangotra, Advocate
    Coram: HON'BLE MR. JUSTICE MOHAN LAL, JUDGE

                                     ORDER

23.05.2022 Learned counsel for the respondents has stated that the instant acquittal

appeal against the judgment dated 24.02.2011 has been filed by the appellant

without filing an application seeking leave to file an appeal.

Learned counsel for the appellant seeks and is granted time to do the

needful.

List on 20.07.2022.

(Mohan Lal) Judge

Jammu:

23.05.2022 Tarun