Ut Of J&K vs Shanti Swroop
2023 Latest Caselaw 679 j&K

                                                                          S. No. 133

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                                                  Crl LP(S) No. 21/2022
                                                  CrlM No. 1380/2022

UT of J&K.                                           ....Petitioner(s)/Appellant(s)

                  Through :- Ms. Monika Kohli, AAG.
         V/s
Shanti Swroop                                                         Respondent(s)

                 Through :-    Mr. Jagpaul Singh, Advocate.
                               Mr. Rajnish Raina, Advocate

Coram: HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
                                      ORDER

By the critical appraisal of the averments of memo of appeal and the judgment of acquittal rendered by the learned Additional Sessions Judge (Anti Corruption) Jammu coupled with the submissions made at the Bar, the application is allowed and the leave to file the appeal is granted.

Crl LP(S) No. 21/2022 is disposed of. Appeal is taken on Board.

Registry to diarize and number the appeal. Admit.

Issue post admission notice. M/s Jagpaul Singh and Rajnish Raina, Advocates accept post admission notice.

Original record from the Court below be called for. List for final hearing on 13.04.2023.

(Mohan Lal) Judge Jammu 11.04.2023 Vijay