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Union Territory Th. Police Station ... vs Sadam Kalas & Ors
2025 Latest Caselaw 60 J&K/2

Citation : 2025 Latest Caselaw 60 J&K/2
Judgement Date : 6 May, 2025

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Th. Police Station ... vs Sadam Kalas & Ors on 6 May, 2025

Author: Sanjeev Kumar
Bench: Sanjeev Kumar
                                                                                   Sr. No. 12
                                                                                   Regular Cause List

             IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT SRINAGAR

                                                CrlM No. 724/2024 in
                                                CrlA(AD) No. 6/2024
           Union Territory Th. Police Station Rajpora                       ...Petitioner(s)/Appellant(s)

           Through:              Mr. Alla-ud-din Ganai, AAG with Ms Shaila Shameem, Adv.

                                                           Vs.
           Sadam Kalas & Ors.                                                          ...Respondent(s)

           Through:              None

           CORAM:
                                HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                                HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                               ORDER

06.05.2025

Leave to file appeal is preferred by the UT of JK against the judgment of acquittal dated 11th November 2023 is delayed by 133 days, and therefore the application for condonation of delay.

Despite service, respondents have chosen not to appear and to oppose the application.

The application for the reasons stated therein is allowed and the delay in 133 days in filing leave to appeal is condoned.

We have gone through the impugned judgment of the acquittal which is sought to be challenged in the appeal and are of the view that a case for leave to appeal is made out.

The application is accordingly allowed. Leave to file appeal is granted.

Admit.

Notice to the respondents' returnable within four weeks. Requisite steps for service upon respondents be taken within two weeks.

List on 7th August 2025.

(SANJAY PARIHAR) (SANJEEV KUMAR) JUDGE JUDGE SRINAGAR:

06.05.2025

Altaf

 
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