Ut Of J&K vs Bharti Thusoo And Ors
2023 Latest Caselaw 524 j&K

                                                                     Sr. No. 32
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                                                Crl LP(S) No. 04/2022
                                                CrlM No. 457/2022
UT of J&K                                            .....Appellant(s)/Petitioner(s)


                        Through: Mrs. Monika Kohli, Sr. AAG.

                  Vs


Bharti Thusoo and Ors.                                            ..... Respondent(s)

                       Through: Mr. A. P. Singh, Advocate for R-1.

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

17.03.2023 CrlM No. 457/2022 For the reason stated in the application, the same is allowed. Delay in filing the appeal is condoned.

Application is disposed of. Crl LP(S) No. 04/2022 Leave is to be granted.

A perusal of the judgment regarding which the leave to file is being sought by the applicant reveals that there are certain issues those require appreciation of evidence and the same can be done only, in the event this Court grants leave to the applicant to file appeal.

In view of this, the present application is allowed. Leave is granted.

Application is disposed of. Registry to diarize the appeal and list the main on 31.03.2023.

(Rajnesh Oswal) Judge

Jammu 17.03.2023 Bunty