State Of J&K vs Shoukat Ahmed Sofi And Anr
2024 Latest Caselaw 2082 j&K

Jammu & Kashmir High Court

State Of J&K vs Shoukat Ahmed Sofi And Anr on 9 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                  64

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

SLA No. 104/2018
c/w
CONCR No. 93/2018

State of J&K                                     .....Appellant(s)/Petitioner(s)
                        Through: Mr. P. D. Singh, Dy.AG.
                   vs
Shoukat Ahmed Sofi and anr.                                     ..... Respondent(s)
                        Through: None.

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

                                     ORDER

09.10.2024

1. This is an application seeking condonation of delay in filing the acquittal

appeal.

2. For the reasons stated in the application, the same is allowed. Delay in

filing the appeal is condoned.

3. Application stands disposed of.

4. This is an application seeking leave to file acquittal appeal against the

judgment dated 28.02.2018 passed by the learned 2nd Additional Sessions

Judge, Jammu.

5. After having gone through the instant application and the judgment

impugned, this Court feels that the evidence is required to be

appreciated, which can be done only if the applicant is granted leave to file

appeal.

6. As such, the present application is allowed. Leave granted.

7. Application stands disposed of.

8. Record stands received.

9. Registry to diarise the appeal and list the same on 25.10.2024.

(RAJNESH OSWAL) JUDGE

Jammu 09.10.2024 Rakesh