State Of J&K vs Vickey Kumar
2022 Latest Caselaw 1517 j&K

                                                                      Sr. No. 14


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU
                                                          SLA No. 13/2019
                                                          in
                                                         CONCR No. 12/2019
                                                         [CrlM No. 25/2019]

State of J&K                                         .....Appellant(s)/Petitioner(s)
                       Through: Mr. Dewakar Sharma, Dy. AG

                  Vs

Vickey Kumar                                                       ..... Respondent(s)

                       Through: Mr. Shafiq Ahmed Wani, Advocate

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
       HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                        ORDER

CONCR No. 12/2019

This is an application filed by the applicant seeking condonation of

delay in filing the acquittal appeal.

As per the report of the Registry, there is delay of 383 days.

For the reasons stated in the application coupled with no objection

from the other side, the delay in filing the appeal is condoned.

Application is, accordingly, disposed of.

SLA No. 13/2019

This is an application filed by the applicant seeking leave to file the

acquittal appeal against the judgment dated 12.08.2017 passed by learned

Principal Sessions court, Kathua.

We have gone through the judgment. The matter requires

appreciation of evidence and that can be done only after we grant leave to the

applicant to file the appeal, as such, we grant leave to the applicant to file the

appeal.

CONCR No. 12/2019

Application is, accordingly, disposed of.

Registry to diarize the appeal and list the same on 09.11.2022.

                            (Puneet Gupta)                (Rajnesh Oswal)
                                   Judge                         Judge
Jammu
28.10.2022
Neha