Union Territory Through Police vs Imtiyaz Ahmad Mir And Ors
2025 Latest Caselaw 1798 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Through Police vs Imtiyaz Ahmad Mir And Ors on 15 October, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                                               S. No. 10
                                                                                               Regular Cause List

                                        IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                                                            AT JAMMU

                                                                CrlM(513/2024) IN
                                                                 CrlA(AD) 4/2024

                         UNION TERRITORY THROUGH POLICE
                                                                                          ...Appellant(s)/Petitioner(s)
                         STATION SOPORE
                         Through:      Mr. Alla ud Din Ganai, AAG

                                                                        Vs.


                           IMTIYAZ AHMAD MIR AND ORS.
                                                                                      ...Respondent(s)
                         Through:      Mr. Sami Sabir Lone, Advocate for R-1 and 3.


                         CORAM:
                                    HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                    HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
                                                                    ORDER

15.10.2025 Respondents have been duly served.

Mr. Sami Sabir Lone, appearing for respondents 1 and 3. He has no objections to the application for condonation of delay.

This application seeking condoning of 132 days delay in filing the above Acquittal Appeal.

The submission of the applicant is that the delay has taken due to administrative reasons as the matter was under active consideration of the Department and the process took time.

Having gone to the submissions made by learned counsel for the appellant, sufficient cause has been shown for condoning the delay is made out. Accordingly, the delay of 132 days in filing the Acquittal Appeal against the Judgment dated 16.10.2023, is condoned. CrlM is disposed of. CrlA(AD) 4/2024 Issue notice to the respondents.

Notice accepted by Mr. Sami Sabir Lone on behalf of respondents 1 and 3. Requisites for service of respondents 2,4,5,6 and 7 within a period of two weeks.

List on 01.12.2025.

                                                        (SHAHZAD AZEEM)               (SINDHU SHARMA)
                                                                JUDGE                          JUDGE
                    SRINAGAR
                    15.10.2025
                    "Imtiyaz"