Jammu & Kashmir High Court - Srinagar Bench
State Through P/S Bijbehera vs Mohammad Yousuf Shah & Ors on 9 February, 2021
Bench: Sanjeev Kumar, Vinod Chatterji Koul
Item No. 202 Adv. List
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CM No. 2988/2019 in
CrlA No. (AD) 05/2019
CM No. 2989/2019
State through P/S Bijbehera ...Appellant(s)
Through: Mr. B. A. Dar, Sr. AAG.
V/s
Mohammad Yousuf Shah & Ors. ...Respondent(s)
Through: Mr. S. A. Gilani, Advocate. CORAM:- HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE (ORDER) CM No. 2989/2019 This is an application for condoning the delay of 70 days in filing the Criminal Acquittal Appeal.
The application for the reasons stated therein and in view of no opposition from the other side is, allowed and the delay is condoned. CM disposed.
CM No. 2888/2019.
This is an application supported by a duly sworn affidavit, seeking leave of this Court to institute the appeal against the judgment dated 13.08.2018, passed by the learned Pr. Sessions Judge, Anantnag.
For the reasons recorded therein, the application is allowed and the leave is granted to file the appeal. CM disposed of.
CrlA (AD) No. 05/2019.
Admit.
Post admission notice waived by Mr. Gilani, Advocate on behalf of the respondents.
Send for the record of the court below. List on 3rd May 2021.
(VINOD CHATTERJI KOUL) (SANJEEV KUMAR)
JUDGE JUDGE
Srinagar
ABDUL RASHID GANAI
09.02.2021.
2021.02.10 13:52 "Ab.
I attest to the accuracy and
Rashid"
integrity of this document