Union Territory Through Police vs Abdul Majeed Rather
2025 Latest Caselaw 800 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Through Police vs Abdul Majeed Rather on 21 February, 2025

                                                                                            S. No. 44
                                                                                            Regular Cause List

                           IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                                               AT SRINAGAR
                                      CrlM(1034/2024) IN CrlA(AS) 25/2024
                                              CrlM no. 1035/2024
                         UNION TERRITORY THROUGH POLICE                             ...Appellant(s)/Petitioner(s)
                         STATION RAJBAGH
                         Through: Mr. Jehangir A Dar, GA

                                                                      Vs.
                           ABDUL MAJEED RATHER                                                   ...Respondent(s)

                         CORAM:
                                      HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL-JUDGE
                                                                  ORDER

21.02.2025

Against Order of 4th Additional Sessions Judge, Srinagar, passed on 12.02.2024, acquitting accused/respondent of charges for offences under Section 489 B-C RPC, an appeal has been preferred, but, not within time; thus, 73 days' delay is sought to be condoned in instant application (CM no.1034/2024), which is supported by an affidavit, and offers sufficient cause for condoning delay.

Therefore, application is allowed and delay of 73 days in filing the appeal condoned. Disposed of.

For the reasons stated in the application and after going through the Judgment, leave sought is granted. CrlM is disposed of.

Appeal is taken up.

Heard. Admit.

Issue notice to the respondent returnable within a period of four weeks. Requisites for the same within a period of one week. List on 25.03.2025.

Record of the Trial court be summoned.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 21.02.2025 "Imtiyaz"