Nion Territory Through Police Station ... vs Adil Hussain Ganie
2024 Latest Caselaw 1285 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nion Territory Through Police Station ... vs Adil Hussain Ganie on 23 August, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                         Sr. No.46
                                                                         Regular
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                           CrlA(AS) 2/2024 CrlM(143/2024)

NION TERRITORY THROUGH POLICE STATION NOWGAM                ...Petitioner(s)/appellant(s)

Through:       Mr. Alla ud din Ganaie, AAG

                                        Vs.
ADIL HUSSAIN GANIE                                                    ...Respondent(s)

Through:       Mr. Danish, Advocate vice
               Mr. Rizwan Ahmad Bhat, Advocate
CORAM:

HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                  ORDER

23.08.2024

1. Learned counsel for the respondent submits that the appropriate order may be passed in the application seeking leave to file appeal against the judgment dated 31.08.2023 passed by the court of learned Principal Sessions Judge, Budgam.

2. After having gone through the judgment, this Court is of the considered view that the issue raised by the applicant require appreciation of evidence. Accordingly, application is allowed.

3. Notice.

4. Notice waived by Mr. Danish, learned Advocate appearing on behalf of Mr. Rizwan Ahmad Bhat.

5. Copy of the appeal by provided to learned counsel for the respondent.

6. List on 14.10.2024.

(RAJNESH OSWAL) JUDGE

SRINAGAR 23.08.2024 Aadil