Ut Of J&K vs Altaf Ahmad Bhat
2025 Latest Caselaw 842 J&K

Jammu & Kashmir High Court

Ut Of J&K vs Altaf Ahmad Bhat on 3 February, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                            Serial No. 10

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                       AT JAMMU

           Crl LP(S) No. 1/2025
           CrlM No. 150/2025


           UT of J&K                                                   .....Appellant(s)/Petitioner(s)
                                            Through: Ms. Priyanka Bhat, Advocate vice
                                                     Mrs. Monika Kohli, Sr. AAG
                                     vs
           Altaf Ahmad Bhat                                                       ..... Respondent(s)
                                            Through:

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

03.02.2025

Crl LP(S) No. 1/2025 & CrlM No. 150/2025

1. The application bearing CrlM No. 150/2025 has been filed seeking condonation of delay in filing the acquittal appeal against the judgment dated 30.07.2024 passed by the court of Special Judge, Anti Corruption, Rajouri and the application bearing Crl LP(S) No. 1/2025 has been filed seeking leave to file the acquittal appeal.

2. Learned counsel for the petitioner submits that appropriate order may be passed.

3. For the reasons stated in the applications, the same are allowed.

4. The applications are disposed of.

5. Registry to diarize the appeal and list the same on 25.02.2025. The scanned record be also called from the trial court.

(RAJNESH OSWAL) JUDGE

Jammu 03.02.2025 Neha-II