Ut Of J&K vs Showket Ali
2024 Latest Caselaw 251 j&K

Jammu & Kashmir High Court

Ut Of J&K vs Showket Ali on 26 February, 2024

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                       Sr. No. 11

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

Case: Crl LP(S) No. 07/2024
CrlM No. 236/2024
CrlM No. 237/2024

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

                       Through :- Mr. Ravinder Gupta, AAG

                  Vs

Showket Ali                                                     .....Respondent(s)


                       Through :- None.

CORAM:              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                     ORDER

26.02.2024

CrlM No. 236/2024 in Crl LP(S) No. 7/2024

There is three days' delay in filing an application seeking leave to file appeal against the judgment dated 23.11.2023 passed by the Court of learned Principal Sessions Judge, Udhampur.

Issue notice to the respondent, returnable within four weeks. Requisite steps for service within two weeks.

List on 19.04.2024.

(SANJEEV KUMAR) JUDGE JAMMU 26.02.2024 Meenakshi