Jammu & Kashmir High Court
State Of J&K vs Mohd. Saleem And Others on 16 August, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
S. No. 12
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SLA No. 25/2019
in
CRA No. 18/2019
[Crl A(D) No. 4/2019]
State of J&K .....Appellant(s)/Petitioner(s)
Through: Mr. R. S. Jamwal, AAG
Vs
Mohd. Saleem and others ..... Respondent(s)
Through: None.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
SLA No. 25/2019 This is an application filed by the applicant seeking leave to file the acquittal appeal against the judgment dated 29.09.2018 passed by learned Principal Sessions Judge, Poonch.
Despite opportunity, the respondents have not filed the objections to the present application.
We have gone through the judgment and the learned trial court has held that the prosecution has not been able to prove the guilt of the accused beyond reasonable doubt. We find that there is evidence on record that requires appreciation by this Court. Accordingly, we grant leave to the applicant to file the appeal.
Application is, accordingly, disposed of. 2 SLA No. 25/2019 CRA No. 18/2019 Appeal is taken on board.
CRA No. 18/2019[Crl A(D) No. 4/2019] Issue bailable warrants for an amount of Rs. 25000/- each for securing the presence of the respondents, to be executed through the Senior Superintendent of Police concerned. The SSP shall ensure that warrants are received back by this Court by or before the next date of hearing positively.
List on 29.09.2022.
(RAJESH SEKHRI) (RAJNESH OSWAL)
JUDGE JUDGE
Jammu
16.08.2022
Neha