Sameer Ahmad Sheikh vs Union Territory Of J&K Through Sho ...
2023 Latest Caselaw 903 j&K/2

                                                                 Sr. No. 25
                                                                 Regular List
         IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT SRINAGAR
                     CrlM No. 278/2023 in CrlA (D) No. 12/2023
                                        c/w
                              Crl Ref (L) No. 2/2022
                               CrlA (D) No. 22/2022

     Sameer Ahmad Sheikh                                 ...Petitioner(s)/Appellant(s)

     Through:     Mr. R.A.Jan, Sr. Adv. with
                  Mr. Aswad Attar, Advocate
                                         Vs.
     Union Territory of J&K through SHO P/S                        ...Respondent(s)
     Pulwama
     Through:     Mr. Mohsin Qadri, Sr. AAG with
                  Ms. Maha Majeed, Assisting counsel
     CORAM:

     HON'BLE MR. JUSTICE SANJEEV KUMAAR, JUDGE
     HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                     ORDER

07.08.2023

CrlM No. 278/2023 This is an application for condonation of delay in filing criminal appeal seeking to challenge the judgment of conviction recorded by the Principal Sessions Judge, Pulwama, in file No.25/ Sessions titled Union Territory of J&K Vs Sameer Ahmad Sheikh and others. The trial court has convicted the appellant and sentenced him to life imprisonment for committing the offences under section 302, 392/34, 201 RPC. Since the appellant has been sentenced to undergo the life imprisonment, as such, separate reference has also been made by the court of learned Principal Sessions Judge, Pulwama, to this Court which is also listed alongwith this application.

Since we are seized of the reference laid by Principal Sessions Judge, Pulwama, as such, it would be in the interest of justice to condon the delay in filing the appeal. The application is, therefore, allowed and the delay in filing the appeal is condoned.

CrlA (D) 12/2023 Admit.

Notice.

Notice waived by Mr. Mohsin Qadri, learned Sr. AAG, appearing on behalf of the respondents.

List alongwith reference on 04.10.2023.

           (RAJESH SEKHRI)                    (SANJEEV KUMAR)
                  JUDGE                                 JUDGE
SRINAGAR:
07.08.2023
ARIF