STATE OF J&K Vs. JAHANGIR AHMAD DAR

JUDGEMENT

(1.) The instant application came to be filed on 29.08.2016 and notice was issued on 30.12.2016. However, till date none has put in appearance on behalf of respondent, nor objections were filed. In these circumstances, we have no option but to condone the delay in filing the acquittal appeal. Ordered accordingly. B. SLA No. 119/2016

(2.) For the reasons detailed in the application coupled with the submissions made at the Bar, the application is allowed permitting the appellant to file the acquittal appeal.

(3.) With the consensus of learned counsel for the appellant, we have taken the appeal for final hearing. However, before starting the hearing, the file was sent in the Registry for diarizing the Criminal Acquittal Appeal and it has been numbered as CrlA (AD) No.9/2021 C. CrlA (AD) No. 9/2021