Ut Of J&K vs Asif Ali
2025 Latest Caselaw 616 J&K

Jammu & Kashmir High Court

Ut Of J&K vs Asif Ali on 1 August, 2025

                                                                         Sr. No. 01


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                      Crl LP(S) No. 3/2021


UT of J&K                                         .....Appellant(s)/Petitioner(s)
                       Through: Mrs. Jagmeet Kour, Advocate vice
q
                                Mr. Raman Sharma, AAG.
                  vs
Asif Ali                                                     ..... Respondent(s)
                       Through: Mr. Gagan Basotra, Sr. Advocate with
                                Ms. Navdeep Kour, Advocate.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                   ORDER

01.08.2025

Record stands received.

After having gone through the judgment of acquittal recorded by learned trial Court, I am of the considered view that evidence is required to re-appreciated which can be done only in the event, I grant leave to the applicant to file the present appeal.

Accordingly, leave is granted. Application stands disposed of. Notice.

Ms. Navdeep Kour, Advocate waives notice on behalf of the respondent. Registry is directed to diarize the main appeal and list the same on 28.08.2025 for final hearing.

(Rajesh Sekhri) Judge

Jammu 01.08.2025 Sushant