Ut Of J&K vs Abdul Qayoom
2022 Latest Caselaw 1446 j&K

                                                                                Sr. No. 5


     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                                                             Crl LP (D) No. 22/2022
                                                             CrlM No. 1664/2022

UT of J&K                                               .....Appellant(s)/Petitioner(s)
q
                          Through: Mr. Sumeet Bhatia, GA.
                   vs
Abdul Qayoom                                                        ..... Respondent(s)
                          Through: None.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
       HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                       ORDER

CrlM No. 1664/2022

The present application has been filed by the applicant seeing condonation of

delay in filing the appeal.

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

the appeal is condoned.

The present application is, accordingly, disposed of.

Crl LP (D) No. 22/2022

We have gone through the judgment passed by the learned Additional

Sessions Judge, Doda in File No. 41/Challan/2009 arising out of FIR No. 19/2008

registered with Police Station, Assar in case titled "State of J&K vs. Abdul Qayoom".

The matter requires appreciation of evidence and that is possible only if we

grant leave to the applicant to file the appeal. Accordingly, the present application

seeking leave to file the appeal is allowed. Applicant is granted leave to file the appeal.

Registry is directed to diarize the main appeal and list the same on

29.10.2022.

The present application is, accordingly, disposed of.

                          (PUNEET GUPTA)                      (RAJNESH OSWAL)
                               JUDGE                               JUDGE

Jammu
17.10.2022
Sahil Padha