Jammu & Kashmir High Court

Nishat Kousar vs Honey Khajuria And Others on 16 May, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                      Sr. No. 11


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                       Crl LP(D) No. 26/2024


Nishat Kousar                                         .... Petitioner/Appellant(s)

                          Through:-     Mr. Achal Sharma, Advocate


                    V/s

Honey Khajuria and others                                      .....Respondent(s)

                          Through:-     Mr. Nirmal Singh, Advocate vice
                                        Mr. Ravinder Gupta, AAG
                                        Mr. Bhavesh Bhushan, Advocate
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
       HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
                      ORDER

16.05.2025

1. This application is seeking condonation of delay of 292 days in filing the above titled criminal appeal.

2. For the reasons stated in the application and having no objection from the other side, the same is allowed. The delay of 292 days in filing the criminal appeal is condoned.

3. Application is disposed of accordingly.

1. This application is seeking leave to file appeal against the judgment dated 10.11.2023, passed by learned Principal Sessions Judge, Kathua.

2. Notice.

3. Learned counsel appearing for the respondents accepts notice on behalf of the respondents. Objections, if any, be filed by the next date of hearing.

4. List on 18.07.2025.



                                    (Shahzad Azeem)             (Sindhu Sharma)
                                        Judge                        Judge

Jammu:
16.05.2025
Shafqat